Rajasthan High Court - Jaipur
Medsingh S/O Shri Bhurla vs State Of Rajasthan on 4 May, 2022
Bench: Pankaj Bhandari, Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition (Parole) No. 142/2022
Medsingh S/o Shri Bhurla, R/o Binoliya Police Station Tijara,
Distt. Alwar (Raj) (At Present Confined In Open Air Camp Alwar
(Raj).
Through His Son :- Sudhir Singh S/o Shri Medsingh Aged About
30 Years, R/o Binoliya, Poilce Station Tijara, Distt. Alwar (Raj).
----Petitioner
Versus
1. State Of Rajasthan, Through Inspector General Of
Prisons, Directorate Prisons, Ghatgate, Jaipur
2. District Magistrate, Alwar (Raj)
3. Superintendent Central Jail, Alwar (Raj)
----Respondents
For Petitioner(s) : Mr. Govind Prasad Rawat For State : Ms. Rekha Madnani, Addl. G.A. HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 04/05/2022
1. Petitioner has preferred this Criminal Writ Petition (Parole) seeking limited prayer for waiving the condition of furnishing two attested sureties in the sum of Rs.50,000/- each and a personal bond in the sum of Rs.1,00,000/- on the ground that petitioner belongs to a very poor family.
2. Reply has been filed by the State.
3. It is admitted in the reply that financial condition of the petitioner's family is poor.
4. We have perused the order dated 24.01.2022. (Downloaded on 24/12/2022 at 08:40:41 PM)
(2 of 2) [CRLW-142/2022]
5. From perusal of the order dated 24.01.2022, it is evident that petitioner was granted parole on furnishing of personal bond of Rs.1,00,000/- and two sureties of Rs.50,000/- each. A period of more than 100 days has lapsed but petitioner has not been able to produce the sureties and is thus unable to avail the parole.
6. Considering the financial condition of the petitioner's family, we deem it proper to waive the condition of furnishing two sureties at Rs.50,000/-.
7. We, therefore, deem it proper to modify the order dated 24.01.2022 qua the petitioner and further direct to release the petitioner on personal bond of Rs.1,00,000/- only.
8. With the above observation, Criminal Writ Petition (Parole) is accordingly allowed.
(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J AMIT/8 (Downloaded on 24/12/2022 at 08:40:41 PM) Powered by TCPDF (www.tcpdf.org)