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Judgment
3 paragraphs · 164 wordsThe convict-prisoner was released on second parole by the District Advisory Parole Committee, Chittorgarh vide recommendation dated 06.09.2019. It is submitted that while availing the first parole, the condition of furnishing two sureties was relaxed by the Coordinate Division Bench of this Court vide order dated 23.04.2018 passed in D.B. Criminal Writs No.92/2018. The convict petitioner has filed the instant parole writ petition seeking identical relief.
Considering the fact that convict did not misuse the liberty of parole granted to him earlier and as there is no likelihood of his absconding, we hereby direct that the condition imposed by the jail authorities requiring the convict to furnish two sureties for availing second parole deserves to be waived. The convictpetitioner Nanda shall be released on 2nd parole of 30 days upon furnishing a personal bond in the sum of Rs.50,000/- to the satisfaction of the Superintendent, District Jail, Udaipur. The other conditions of the parole order are maintained.
The parole writ petition is allowed accordingly.