Natwar Lal vs State Of Rajasthan And Others

This criminal misc. application has been preferred on behalf of the petitioner with a prayer for extending the time of emergent parole on the ground that the petitioner is suffering from COVID-19.

Learned counsel for the petitioner has argued that pursuant to the order dated 17.01.2023 passed by this Court in D.B. Criminal Writ Petition No.414/2022 (Natwar Lal Vs. State of Rajasthan & Ors.), the petitioner was directed to release on parole for 15 days on furnishing personal bond along with two sureties with a direction to surrender himself before the jail authority after availing 15 days’ parole.

Learned counsel for the petitioner has submitted that the petitioner was to surrender himself before the jail authority today on 04:00 PM, however, since, he is suffering from COVID-19, which was diagnosed on 07.05.2023, he is not in a position to surrender himself before the jail authority and, therefore, his parole period be extended.

Learned AAG-cum-GA has opposed the instant application.

Taking into consideration the above facts and circumstances of the case, this criminal misc. application is allowed. The 15 days’ parole period granted to the petitioner by this Court vide order dated 17.01.2023 passed in D.B. Criminal Writ Petition No.414/2022 (Natwar Lal Vs. State of Rajasthan & Ors.) is extended up to 18.05.2023.

The petitioner shall surrender himself positively before the jail authorities on or before 05:00 PM of 18.05.2023.