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Judgment
10 paragraphs · 182 wordsIn the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all
concerned.
This Court while deciding S.B. Criminal Parole Writ Petition No.390/2020 on 02.02.2021 granted 20 days first parole to the petitioner in accordance
with the Rajasthan Prisoners Release on Parole Rules, 1958.
The grievance of the petitioner is that looking to his social and economical condition he is not in a position to avail two sureties, as required, thus,
prayed that he may be released on furnishing personal bond.
Having considered all the facts and circumstances of case, this Court is satisfied that to meet the ends of justice it shall be appropriate to grant
parole to the petitioner if he submits a personal bond in a tune of Rs.50,000/- to the satisfaction of the Superintendent, Central Jail, Bikaner.
Accordingly, this application is allowed. The respondents are directed to release the petitioner on 20 days first parole if he furnishes personal bond
only. The condition for furnishing two sureties stands waived.