Shersingh vs State Of Rajasthan And Others

The instant writ petition has been preferred on behalf of the petitioner convict Shersingh seeking emergent parole on the ground that he is to appear for Secondary Examination, 2022 being conducted by the National Institute of Open Schooling. The Practical Examinations are scheduled to be held between 16.09.2022 to 19.09.2022 and 28.09.2022 to 01.10.2022. A prayer is made to grant emergent parole to the petitioner for these two slots so that he can appear in the Practical Examinations.

Shri Joshi, learned GA-cum-AAG has submitted a verification report as per which, the fact that the petitioner has applied for the aforesaid examination has been verified. Copy of Hall Ticket-Practical Examination issued in favour of the petitioner is also annexed with the writ petition.

In this view of the matter, we are inclined to grant emergent parole to the convict petitioner for appearing in the Practical Examinations.

Accordingly, the instant writ petition which is allowed.

It is directed that the convict Shersingh S/o Shri Ramswaroop shall be released on emergent parole for two durations i.e. (i) from today till 20.09.2022 and (ii) from 27.09.2022 to 02.10.2022 upon his furnishing a personal bond in the sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-each to the satisfaction of the Superintendent, Central Jail, Bikaner on the usual terms and conditions. The Superintendent, Central Jail, Bikaner shall be at liberty to impose other adequate and reasonable conditions to ensure return of the convict to the custody after availing the emergent parole.

Registry is directed to convey this order to the Superintendent, Central Jail, Bikaner for compliance, through e-mail.