RAKESH SAROHA Vs. STATE

JUDGEMENT

(1.) BY this petition, the Petitioner seeks parole on the ground that the Petitioner has been in continuous custody from 8th March. 2001 and he has to re-establish ties.

(2.) THE Petitioner has been produced in Court today pursuant to the issuance of production warrants on an application hied by him. THE Petitioner assures this Court that he will not repeat any offence and he will live with his family i.e. his father and brother during the period of parole. THE brother of the Petitioner Rajesh Kumar who is a Govt. Servant working in THErmal Power House. Hisar is present in Court and states that he is a Gout. Servant and would stand as surety for the Petitioner. Both the Petitioner and his brother state that they are ready to deposit title deed of the 10 acres land which is in the name of the father of the Petitioner and Rakesh Kumar as a security so that the Petitioner surrenders after the period of parole. THE Petitioner and his brother Rakesh Kumar further state that in case the Petitioner does not surrender on time, the 10 acres of land owned by the father of the Petitioner will be liable to be confiscated. In addition, the surety bond submitted by the brother of the Petitioner would also be liable to be forfeited.

(3.) PETITION is disposed of. Order dasti. PETITION allowed.