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Judgment
7 paragraphs · 202 wordsPetitioner has preferred this writ petition (parole) praying inter alia that the condition of furnishing two attested sureties of Rs.50,000/- each be waived and petitioner be released on permanent parole on furnishing of personal bonds of Rs.50,000/-.
Learned Assistant Government Advocate directed to call for the financial status report of the petitioner and in pursuance of the directions, report has been submitted.
As per the report submitted, the petitioner is not having any immovable property and financial condition of the family of the petitioner is not good.
We have considered the contentions. Petitioner’s application for permanent parole was allowed on 26.10.2021 and he has not furnished the surety bonds and from the report, it is evident that he is not having any immovable property and the financial status of his family is not good.
We, therefore, deem it proper to allow the writ petition (parole) and waived the condition of furnishing two attested sureties.
Writ Petition (parole) is allowed with the direction that petitioner be released on furnishing his personal bonds in the sum of Rs.50,000/- and the condition of furnishing two attested sureties is quashed qua the petitioner in the impugned order dated 26.10.2021.
Writ petition (parole) is accordingly disposed of.