Rajasthan High Court - Jodhpur
Sukhveer @ Kooli vs State Of Rajasthan on 10 March, 2021
Bench: Sandeep Mehta, Devendra Kachhawaha
(1 of 2) [CRLW-124/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
..
D.B. Criminal Writ Petition No. 124/2021 Sukhveer @ Kooli S/o Shri Prahlad, Aged About 27 Years, By Caste Bawari, R/o Ajit Nagar, Ne Dal Mandi, P.s. Abohar, Distt. Fajilka (Punjab). (At Present Lodged In Central Jail, Bikaner) Through His Nephew Sube Singh S/o Shri Lilu Ram, Aged 20 Years, R/o Village Ayalki, 18 JRK, Hanumangarh (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through Secretary, Home Department, Government Of Rajasthan, Jaipur.
2. The District Collector Cum Magistrate, Bikaner.
3. The Superintendent, Central Jail, Bikaner.
----Respondents For Petitioner(s) : Ms. Ranjana Singh.
Mr. Nityesh Soni.
For Respondent(s) : Mr. Farzand Ali, GA-cum-AAG.
Mr. Abhishek Purohit.
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order 10/03/2021 The petitioner seeks emergent parole on the ground that his mother Smt. Phoolwati W/o Prahlad has passed away on 18.02.2021. Her ashes are to be immersed and the petitioner being the single son of Smt. Phoolwati and is the only person, who can perform these last rites. The petitioner was granted second parole by this Court vide order dated 26.11.2020 (D.B. Parole Writ Petition No. 490/2020) which he availed satisfactorily.
In this background and for humanitarian grounds and there being no legal impediment to release the convict on emergent (Downloaded on 10/03/2021 at 09:00:49 PM) (2 of 2) [CRLW-124/2021] parole, we hereby direct that the convict-petitioner Sukhveer @ Kooli S/o Prahlad shall be released on emergent parole of 15 days upon his furnishing a personal bond in the sum of Rs.1,00,000/- and one sound and solvent surety in the like amount to the satisfaction of Superintendent, Central Jail concerned on the usual terms and conditions. The Superintendent, Central Jail concerned shall be at liberty to impose other adequate and reasonable conditions to ensure return of convict to the custody after availing the emergent parole. The term of parole shall be computed from the date of actual release of the convict.
The parole writ petition is allowed accordingly. (DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J 29-Mohan/Amit/-
(Downloaded on 10/03/2021 at 09:00:49 PM) Powered by TCPDF (www.tcpdf.org)