Rajasthan High Court - Jaipur
Babu Chandra Rai @ Parimal Chandra S/O ... vs State Of Rajasthan on 23 November, 2022
Bench: Pankaj Bhandari, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition No. 781/2022
Babu Chandra Rai @ Parimal Chandra S/o Shri Titendra Rai,
Aged About 47 Years, R/o Baroragras, Police Station Kotwali
Distt. Kuchvihar, West Bengal Present Address House No. 52
Jagannathpuri 2Nd Triveni Nagar, Police Station Shipra Path,
Dist. Jaipur (Raj.) ( At Present Confined In Open Air Camp
Sanganer , Jaipur (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Director General Of Prisons,
Drictorate Prisons, Ghatgate, Jaipur (Raj.)
2. District Magistrate, Jaipur, Office At Collectorate, Jaipur
(Raj.)
3. Superintendent Central Jail, Jaipur (Raj.)
----Respondent
For Petitioner(s) : Mr. Tekchand Swami For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A. HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN Judgment / Order 23/11/2022
1. Issue notice.
2. Learned Assistant Government Advocate accepts notice on behalf of the Respondents.
3. Petitioner has preferred this writ petition (parole) stating therein that he was granted parole by the Authorities, however, while granting parole, they imposed condition of furnishing of two sureties of Rs.50,000/- each.
4. It is contended by counsel for the petitioner that petitioner is not having any financial resources. It is prayed before the Court (Downloaded on 25/12/2022 at 02:43:44 PM) (2 of 2) [CRLW-781/2022] that the condition of furnishing of two sureties be waived, as petitioner is a poor person.
5. Petitioner has earlier also availed the remedy of first regular parole in which financial status report was callled and the same was submitted by the learned Public Prosecutor in D.B. Criminal Writ Petition (Parole) No.260/2021.
6. We have considered the contentions.
7. From perusal of the record, it is evident that petitioner was granted parole vide order dated 27.07.2022, as he could not arrange sureties, he could not avail the parole.
8. This Court considering the above, deems it proper to waive the condition of furnishing two sureties qua the present petitioner.
9. Accordingly, condition of furnishing of two sureties in the order dated 27.07.2022 qua the present petitioner is waived.
10. Petitioner be released on parole on his furnishing of personal bond only.
11. Accordingly, the present Criminal Writ Petition stands disposed of.
(SAMEER JAIN),J (PANKAJ BHANDARI),J ARTI SHARMA /7 (Downloaded on 25/12/2022 at 02:43:44 PM) Powered by TCPDF (www.tcpdf.org)