Shankar vs State Of Rajasthan And Others

This parole petition has been filed on behalf of the petitioner Shankar S/o Shri Rajiya aggrieved with the condition imposed by the State Level Parole Committee, Jaipur in its meeting dated 13.01.2023 for furnishing two sureties of Rs.50,000/- each with a personal bond of Rs.50,000/- for the purpose of availing permanent parole.

Learned counsel for the petitioner submitted that earlier also when the petitioner was ordered to be released on parole, he was released on personal bond.

Submissions have been made that the petitioner is not in a position to furnish two sureties of Rs.50,000/- each as ordered and on account of such inability, the petitioner is being deprived of the permanent parole and therefore, he may be granted permanent parole on furnishing a personal bond in sum of Rs.50,000/-.

The prayer is opposed by the learned Government Advocate. However, it is not disputed that on the earlier occasion the petitioner was released on personal bond under the directions of this Court.

Having regard to the facts and circumstances of the case and after going through the record, this parole petition is allowed and the Superintendent of Central Jail, Jaipur is directed to release the petitioner-Shankar S/o Shri Rajiya, R/o Village Patla Kuri, Hurawat Fala, Police Station Lasadiya, District Udaipur, Raj. on permanent parole on furnishing a personal bond of Rs.50,000/- only.

All the other conditions imposed vide order dated 13.01.2023 shall remain the same.