Raj Kumar @ Rajesh vs State of Raj. and Another

Dalip Singh, J.—Issue notice to the respondents. Learned counsel for State is directed to accept notice.

The short submissions made in this petition is that while passing the order dated 4.11.2011 Annexure-6 granting the first regular parole of 40 days to the petitioner, the District Magistrate Ajmer has imposed a harsh and onerous condition of a personal bond in the sum of Rs. 1,00,000/- with two sureties in the sum of Rs. 1,00,000/-.

Learned counsel submits that subsequently the District Magistrate himself has revised the order in respect of other prisoners to whom the benefit of parole was granted vide order dated 15.6.2012 wherein the personal bond for Rs. 50,000/- with two sureties in the sum of Rs. 25,000/- each is being a asked for.

Learned counsel therefore submits that in the facts and circumstances of the case, the petitioner has already availed the parole on five different occasions granted by the authorities and surrendered before them in time without misusing the liberty granted to him in any manner, the petitioner may also given the similar treatment as has been given under the orders dated 15.6.2012.

Having considered the matter and having heard the learned counsel for the parities, we are of opinion that the harsh and onerous condition imposed by the District Magistrate under the order dated 4.11.2011 Annexure-6, be altered to read "a personal bond in the sum of Rs. 50,000/- with two sureties in the sum of Rs. 25,000/- each to the satisfaction of the Superintendent of Central Jail, Jaipur" under whose jurisdiction the petitioner is lodged in the open air camp at Jaipur. This writ petition (parole) stands disposed of.