Rajinder Kumar vs State Of Himachal Pradesh And Others

Ravi Malimath, J

The plea of the petitioner is that his request for grant of parole was accepted earlier. Since the surety sought for was on a higher sum, the same

was reduced to a sum of Rs.1,00,000/- by the order, dated 10.02.2019, issued by the Superintendent, Model Central Jail, Nahan.

The petitioner lost his parents and is not in a financial capacity to arrange for the surety bond. However, the petitioner submits that with great

difficulty, the surety bond worth Rs.1,00,000/-, will be made available as early as possible. Since the order is passed on 10.02.2019, to recommence the

proceedings for parole, will once again take a long period of time, therefore, on the very same order, the plea of the petitioner is that only the date be

extended and the petitioner be permitted to accord the surety bond.

Learned Deputy Advocate General has no objection to the same.

In view of the above, the petition is disposed off. The petitioner is directed to comply with the order, dated 10.02.2019, by according a surety bond

worth Rs. 1,00,000/- in favour of the life convict-Rajinder Kumar and all conditions mentioned therein, within a period of four weeks from today. As

and when the same is arranged, the authorities to consider and pass appropriate orders thereon. The order dated 10.02.2019, is accordingly modified,

in terms of the aforesaid directions.

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