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Judgment
5 paragraphs · 230 wordsIssue notice.
Learned AAG Mr. Joshi accepts notice on behalf of the respondents. The matter is being heard and decided today itself.
The convict has been granted parole of 40 days by the District Parole Committee, Barmer vide order dated 30.06.2022 whereby he has been directed to furnish a personal bond of Rs.50,000/- and two sureties of Rs.25,000/- each as a pre-requisite condition for being released on parole. The present petition has been listed on the letter of the convict petitioner whereby he is seeking relaxation in the condition of furnishing the surety bonds in terms of the order of the District Parole Committee owing to his poor financial condition.
Having regard to the overall facts and circumstances of the case and considering the fact that earlier vide order dated 26.05.2021 in D.B. Criminal Writ Petition No.276/2021, the petitioner was released on third parole of 40 days only upon furnishing the personal bond and he did not misuse the liberty so granted to him, we deem it proper to release the petitioner Mehboob Khan S/o Daud Khan on fourth parole of 40 days by relaxing the condition of furnishing two surety bonds as imposed by the District Parole Committee. Thus, the requirement of furnishing two surety bonds is relaxed. However, the other conditions as imposed by the Committee upon the convict shall be maintained.
The writ petition is allowed accordingly.