Prakash vs State Of Rajasthan And Ors

Heard. Perused the material available on record.

The instant criminal misc. application has been filed on behalf of the convict-petitioner Prakash S/o Shri Mohanji seeking modification in the order

dated 17.12.2020 passed by this Court in D.B. Criminal Writ Petition No.485/2020 whereby, prayer for release on seven days’ regular parole of

the petitioner was accepted subject to his furnishing a personal bond in the sum of Rs.80,000/- with two sureties in the sum of Rs.40,000/- each to the

satisfaction of Superintendent, Central Jail, Jodhpur. The convict-petitioner has filed the misc. application with the prayer to waive/relax the condition

of furnishing two surety bonds in terms of the order dated 17.12.2020 on the ground of his poor financial condition.

Considering the overall facts and circumstances of the case, we feel that the prayer of the convict that he may be released on seven days’ regular

parole on personal bond only cannot be accepted. However, on humanitarian consideration and in order to ensure that the convict-petitioner returns

back to custody and is also able to avail the parole granted to him, the requirement of furnishing two sureties is modified and instead it is directed that

the petitioner Prakash S/o Shri Mohanji shall be released on seven days’ regular parole upon furnishing a personal bond in the sum of Rs.80,000/-

with one sound and solvent surety of the like amount to the satisfaction of the Superintendent Central Jail, Jodhpur. However, the other conditions of

the order dated 17.12.2020 shall be maintained.

With the above modification in the order dated 17.12.2020 passed in D.B. Criminal Writ Petition No.485/2020, the instant criminal misc. application is

disposed of.