Yashveer Singh Shekhawat vs State, Through The Secretary, Department of Home, Government of Rajasthan and Others

Sandeep Mehta, J

The first parole application of the convict-prisoner Narendra Singh (brother of the present petitioner) has been rejected by the District Parole

Advisory Committee, Jhunjhunu in its meeting held on 31.07.2019 vide recommendation dated 14.08.2019 assigning a bald reason that the convict's

family resides at a distance of 10 kms. From the house of the victim and if the convict is released on parole, the possibility of victim's family creating

unrest cannot be ruled out.

It is the firm opinion of this court that maintaining law and order is the duty of the district administration and this type of lame reasoning cannot be

made basis for denying parole to a convict.

Thus, the instant parole writ petition deserves to be and is hereby allowed. The impugned recommendation dated 14.08.2019 is quashed qua the

convict prisoner Narendra Singh. It is ordered that the convict petitioner Narendra Singh S/o Gokal Singh shall be released on first parole of twenty

days upon furnishing a personal bond in the sum of Rs. 1,00,000/- and 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 State custody after availing the parole. The term of parole shall be computed

from the date of his actual release.