Arjun Singh vs State Of Rajasthan And Ors

Heard. Perused the material available on record. The convict-petitioner Arjun Singh S/o Shri Jawahar Singh was granted first parole by virtue of this

Court's order dated 08.07.2020 passed in D.B. Criminal Writ Petition No.222/2020. By this order, the convict petitioner was required to furnish a

personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of Superintendent, Central Jail, Jodhpur. The convict

petitioner has forwarded this writ petition from Jail seeking relaxation in the condition of furnishing surety bonds in terms of the order granting parole.

Shri Farzand Ali, learned AAG has submitted the family status report of the convict-petitioner, as per which the financial position of the family of the

convict prisoner is normal.

Thus, keeping in view the overall facts and circumstances of the case, we feel that the prayer of the convict that he may be released on first parole of

twenty days on personal bond only cannot be accepted. However, on humanitarian consideration, the requirement of furnishing two sureties is

modified and instead it is directed that the petitioner Arjun Singh S/o Shri Jawahar Singh shall be released on first parole of twenty days upon

furnishing a personal bond in the sum of Rs.50,000/- with one sound and solvent surety of Rs.25000/- to the satisfaction of the Superintendent Central

Jail, Jodhpur. However, the other conditions of the parole granting order dated 08.07.2020 shall be maintained.

With this modification in the order dated 08.07.2020 passed in D.B. Criminal Writ Petition No.222/2020, the instant parole writ petition is disposed of.