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Judgment
10 paragraphs · 212 wordsThe petitioner convict was granted regular parole of seven days under Rule 18 of Rajasthan Prisoners Release on Parole Rules, 1958 vide order dated
03.07.2020 passed in D.B. Criminal Writ Petition No.171/2020. The convict was required to furnish personal bond in the sum of Rs.80,000/- with two
sureties of Rs.40,000/- each as a pre-requisite condition for him to be released on parole. The convict has forwarded the instant application from jail
mentioning that looking to his poor condition, he should be released on parole on furnishing a personal bond only. The family status report of the
convict has been filed by the respondents which indicates that two of the petitioner's brothers own houses constructed under the Prime Ministers
Housing  Scheme. The petitioner's children are minor and since the petitioner has been convicted for the murder of his wife, the children are living at
their maternal grandfather's house.
In the peculiar facts noticed above, it is hereby directed that the convict-petitioner Ramjan S/o Ghisu Khan shall be released on first parole by
furnishing a personal bond in the sum of Rs.80,000/- and one surety of Rs.40,000/- to the satisfaction of the Superintendent, Central Jail, Jodhpur.
With the above modifications in the order dated 03.07.2020, the instant parole writ petition is disposed of.