Sawarlal @ Pappu vs State And Ors

Heard. Perused the material available on record. The convict-petitioner Sanwarlal @ Pappu was granted first parole by virtue of this Court's order

dated 10.06.2020 passed in D.B. Criminal Writ No.208/2020. By this order, the convict was required to furnish a personal bond in the sum of

Rs.80,000/- with two sureties of Rs.40,000/- each.

Vide order dated 03.12.2020 passed in D.B. Criminal Misc. Application No.282/2020, the requirement of furnishing two surety bonds for being

released on first parole was modified and in place of two surety bonds, the convict-petitioner was ordered to be released on first parole upon

furnishing a personal bond in the sum of Rs.80,000/- with one sound and solvent surety of Rs.40,000/- to the satisfaction of Superintendent, Central

Jail, Jodhpur.

Now, the convict petitioner has again forwarded this writ petition from Jail praying that as his family is in dire financial condition and he is unable to

furnish even one surety bond and continues to languish in jail and thus, this condition shall also be relaxed.

Shri Farzand Ali, learned AAG has submitted the family status report of the convict-petitioner, forwarded by Superintendent of Police, Nagaur, as per

which the financial position of the family of the convict prisoner is poor.

Having considered overall facts and circumstances of the case as available on record and more particularly keeping in view the fact that the convict-

petitioner has not been able to avail the benefit of parole despite its sanctioning in the month of June, 2020, owing to lack of resources, we hereby

relax the condition of furnishing surety bonds, as imposed in the order dated 03.12.2020 and direct that the convict prisoner Sawarlal @ Pappu, S/o Sh.

Girdharilal shall be released on first parole of twenty days upon his furnishing a personal bond in the sum of Rs.80,000/- to the satisfaction of

Superintendent, Central Jail Jodhpur. Thus, the requirement of furnishing surety bonds in terms of the order dated 03.12.2020 is waived. However, the

convict-petitioner shall appear and mark his attendance at Police Station Thanwla, District Nagaur once in every week during the parole period.

The parole writ petition is allowed accordingly.