Rajiya vs State on 15 September, 2020

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Rajasthan High Court - Jodhpur

Rajiya vs State on 15 September, 2020

Bench: Sandeep Mehta

                                           (1 of 2)                     [CRLW-340/2020]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                 D.B. Criminal Writ Petition No. 340/2020

Rajiya S/o Sh. Rabka, Aged About 60 Years, B/c Meena, At
Present Lodged In Open Air Camp Pakka Sarnam Hanumangarh,
Through His Wife Smt. Hudki W/o Rajiya Aged About 55 Years,
R/o Village Patla Kuri, Hurawat Fala, Police Station Lasadiya,
District Udaipur (Raj.).
                                                                        ----Petitioner
                                      Versus
1.       State,      Through      Secretary,          Department         Of      Home,
         Secretariat, Rajasthan, Jaipur.
2.       The District Collector, Udaipur.
3.       The Dy. Superintendent, District Jail, Hanumangarh.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Kaluram Bhati (through VC)
For Respondent(s)           :     Mr. Abhishek Purohit, Associate to Mr.
                                  Farzand Ali, G.A.-cum-A.A.G.



               HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MS. JUSTICE KUMARI PRABHA SHARMA Order 15/09/2020 The instant parole writ petition has been filed on behalf of convict-petitioner Rajiya seeking his release on second parole upon furnishing a personal bond only. The convict's son Shankar was also extended the same indulgence by order dated 15.05.2020 passed in D.B. Criminal Writ Petition No.159/2020. Likewise, the convict-petitioner himself was also granted indulgence of availing the first parole on personal bond vide order dated 16.02.2018 passed in D.B. Criminal Writ Petition No.20/2018. There is no allegation that the convict misused the liberty so granted to him.

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(2 of 2) [CRLW-340/2020] Thus, we are inclined to accept the instant writ petition. The requirement of furnishing two sureties of Rs.50,000/- each for release of the convict-petitioner on second parole is waived. It is directed that the convict-petitioner Rajiya S/o Rabka shall be released on second parole of 30 days upon furnishing a personal bond of Rs.1,00,000/- only. The other conditions of the parole order shall remain intact.

The writ petition is allowed in these terms. (KUMARI PRABHA SHARMA),J (SANDEEP MEHTA),J 7-Pramod/-

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Rajasthan High Court - Jodhpur