Udai Lal vs State Of Rajasthan And Others

The convict petitioner has filed the instant writ petition with a prayer to release him on emergent parole for a period of 15 days on the ground that his sister Sushri Kesar is to be married on 01.06.2022. The application filed by the petitioner in this regard, has been rejected by the Superintendent, Central Jail, Udaipur vide recommendation dated 12.04.2022.

Mr. Anil Joshi, learned GA-cum-AAG has submitted the factual report as per which, the petitioner is the eldest son of Shri Rama Rebari. His sister Sushri Kesar is to be married on 01.06.2022. The petitioner’s mother is a disabled woman and the father is aged about 61 years.

In this view of the matter, we are of the opinion that the petitioner deserves indulgence of emergent parole for a period of 15 days.

Accordingly, the writ petition is allowed. It is hereby directed that the petitioner Udai Lal @ Uda shall be released on emergent parole for a period of 15 days upon his furnishing a personal bond in the sum of Rs.80,000/- and two sound and solvent and duly verified sureties of Rs.40,000/- each to the satisfaction of the Superintendent, Central Jail, Udaipur on usual terms and conditions. The Superintendent, Central Jail, Udaipur shall be at liberty to impose other adequate and reasonable conditions to ensure return of the convict to the custody after availing the period of emergent parole. The term of parole shall be computed from the date of his actual release.