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Judgment
8 paragraphs · 242 wordsRameshwar Vyas, J
Issue notice to the respondents. Shri Abhishek Purohit,
Associate to Shri Farzand Ali, AAG accepts notice on their behalf.
Heard. Perused the material available on record.
The convict-petitioner Pomaram S/o Shri Puna has been granted second parole of thirty days by the District Parole Advisory Committee, Udaipur vide order dated 28.05.2021 whereby he has been directed to furnish a personal bond in the sum of Rs.1,00,000/- and two sureties in the sum of Rs.50,000/- each as a pre-requisite condition for being released on parole.
The convict-petitioner has forwarded this letter petition from jail seeking waiver in the condition of furnishing 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 that the petitioner earlier satisfactorily availed first parole of twenty days upon furnishing a personal bond in the sum of Rs.1,00,000/- only, by effect of order dated 05.03.2020 passed in D.B. Criminal Writ Petition No.54/2020, we deem it proper to release the petitioner Pomaram S/o Shri Puna on second parole of thirty days by waiving the condition of furnishing two surety bonds as imposed by the District Parole Advisory Committee, Udaipur vide order dated 28.05.2021. Thus, the requirement of furnishing two surety bonds is waived. However, the other conditions as imposed by the Committee for releasing him on second parole are maintained.
The writ petition is allowed, accordingly.