Mangilal vs State And Ors

The convict-prisoner Mangi Lal has forwarded this parole writ petition from prison, seeking to assail the adverse recommendations dated 05.11.2019 whereby, the application for first parole filed by the convict was rejected.

We have gone through the reasons assigned by the District Parole Advisory Committee, Hanumangarh in the adverse recommendations and so also the reports of the Superintendent of Police, Hanumangarh and the Social Welfare Department. We feel that the reasons assigned in these reports that the strife is likely to occur between the complainant party and the accused, if he is released on parole and there might be risk to the convict's life are totally conjectural. Ensuring the maintenance of law and order situation is the duty of the State Authorities and they cannot shirk from such obligation by citing such conjectural reasons.

Accordingly, the writ petition is allowed. The convictpetitioner Mangi Lal shall be released on first parole for 20 days upon furnishing a personal bond in the sum of Rs.50,000/-and two sureties in the sum of Rs.25,000/- each to the satisfaction of the Superintendent, Central Jail, Bikaner. The Superintendent, Central Jail, Bikaner shall be at liberty to impose any other condition while releasing the convict on parole.