Suman Kumar vs State, Through Secretary, Home Dept., Jaipur And Ors

Heard.

The instant parole writ petition has been preferred on behalf of the convict Suman Kumar seeking modification in the parole order dated dated 24.09.2019 passed on the basis of the recommendations made by the State Level Parole Committee in its meeting dated 30.07.2019 to the extent, the applicant was granted permanent parole with requirement of furnishing one personal bond in the sum of Rs.50,000/- and two sureties in the like amount. An exemption is sought by the petitioner from furnishing of surety bonds with a prayer to be released on personal bond only.

In the overall facts and circumstances of the case and considering the fact that the convict satisfactorily availed the earlier parole facilities and did not misuse the liberty so granted to him and that despite the parole order being passed in the month of September, 2019, the petitioner is still languishing in jail, we are inclined to accept the instant parole writ petition.

Accordingly, the instant parole writ petition is allowed. The impugned parole order dated 24.09.2019 passed on the basis of the recommendations made by the State Level Parole Committee in its meeting dated 30.07.2019 is modified qua the convictpetitioner. The convict-petitioner Suman Kumar S/o Shri Kishanlal shall now be released on permanent parole upon furnishing a personal bond in the sum of Rs.50,000/-. However, the convictpetitioner shall mark his attendance before the Superintendent, Central Jail, Jodhpur once in every six months. However, the other conditions as imposed in the parole order are maintained.