Om Prakash vs State Of Rajasthan And Ors

Shri K.R. Bhati, learned counsel representing the convict petitioner and Shri Abhishek Purohit, Associate to Shri Farzand Ali, AAG were heard through Video Conferencing.

The instant parole writ petition has been preferred on behalf of the convict Om Prakash S/o Shri Panna Lal seeking modification in the parole order dated 13.02.2020 passed by the District Level Parole Committee, Bikaner to the extent, the applicant was granted first regular parole of 20 days with requirement of furnishing one personal bond in the sum of Rs.1,00,000/- and two sureties in the sum of Rs.50,000/- each. It is stated by learned counsel for the petitioner that the financial position of his family is very poor and he is not able to furnish surety bonds and thus, a waiver is sought from furnishing of surety bonds with a prayer to be released on personal bond only.

In the overall facts and circumstances of the case, we deem it proper to release the petitioner on first regular parole of 20 days upon furnishing one surety bond of Rs.50,000/- in place of two surety bonds. It is further clarified that the surety bond need not to be verified by the Tehsildar.

Accordingly, the instant parole writ petition is allowed. The impugned parole order dated 13.02.2020 passed by the District Level Parole Committee, Bikaner is modified and it is directed that the convict-petitioner Om Prakash S/o Shri Panna Lal shall now be released on first regular parole for 20 days days upon furnishing a personal bond in the sum of Rs.1,00,000/- and one surety bond of Rs.50,000/-.

The writ petition is allowed accordingly.