Nandlal vs State Of Rajasthan And Others

Pursuant to the directions given by this Court, learned AAG has submitted the report dated 11.03.2023 prepared by the Office of Superintendent of Police, Udaipur regarding the financial status of the family of the petitioner. In that report, it is mentioned that the petitioner is having two major sons and is also having around five bighas of agricultural land wherein crops of wheat, etc. are standing. It is also mentioned in the factual report that eight to ten goats and cows are also owned by the petitioner’s family.

The petitioner has filed this petition being aggrieved with the conditions imposed by the District Level Parole Committee in its meeting dated 16.11.2022, whereby the petitioner was released on permanent parole on a condition of furnishing a personal bond of Rs.50,000/- along with two sureties of like amount. The petitioner is praying that the condition of furnishing two sureties be relaxed and the petitioner be allowed to release on permanent parole on furnishing personal bond only.

Taking into consideration the report regarding the financial status of the family and also taking into consideration the fact that earlier the petitioner was released on 20, 30 and 40 days parole on furnishing sureties, we are of the view that no case is made out to direct the respondents to release the petitioner on permanent parole on furnishing personal bond only.

Hence the present Criminal Writ Petition is dismissed.