Rajasthan High Court - Jaipur
Purnmal vs State (Home Department)Ors on 22 May, 2012
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R D.B.CIVIL WRIT PETITION (PAROLE)No.5818/2012 Purnmal v/s The State of Rajasthan & Ors. DATE OF ORDER ::: 22.5.2012 HON'BLE MR. JUSTICE DALIP SINGH HON'BLE DR. JUSTICE SMT. MEENA V. GOMBER Shri Anshuman Saxena, for petitioner.
Shri J.R.Bijarania, Addl. Govt. counsel.
This parole petition has been filed by the petitioner Purnmal who has been convicted along with 12 other co-accused for the offence u/s 302 read with section 149 IPC along with other offences.
The conduct of the petitioner in jail has been certified to be satisfactory. Co-accused Bhinva Ram S/o Shri Pema Ram was ordered to be released on parole in D.B. Cr. Parole Writ Petition No.4205/2012 vide order dated 14.5.2012 passed by the Principal Seat of this court at Jodhpur. However, it was stated in the said order that Bhinva Ram would only be released in case the co-accused are in custody and not be released on parole at the same time.
In the facts and circumstances of the case, we would direct while allowing this petition that the petitioner Purnmal S/o Shri Kanaram shall be released on first 2 regular parole of 20 days, which shall commence from the date of his release, upon furnishing a personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand Only), along with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) each to the satisfaction of the Superintendent, Central Jail, Jaipur, on usual terms and conditions, as determined by him. The Superintendent, Central Jail, Jaipur shall also fix a date for his surrender before the jail authorities.
It will be duty of the Superintendent of Central Jail, Jaipur to first ensure from the Superintendent of Police where the co-accused are at present lodged as they are lodged at different jails in the State and ensure that no two or more co-accused are on parole at the same time and those on parole have surrendered. The Superintendent of Central jail shall also, while releasing the petitioner fix the date for his surrender and release the petitioner on usual terms and condition.
The petition accoridingly stands allowed.
3Acopy of the this order be also sent to the District Magistrate, Chairman of the Advisory Committee, Sikar.
(Dr. Meena V. Gomber),J. (Dalip Singh),J. Chauhan/
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
(Raj Kumar Chauhan), PA