DARPAN GOYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner was afforded an opportunity to be heard through whats-app call.

(2.) Learned counsel has contended that on 30.03.2020 54 inmates were granted parole by the State Level Parole Committee in its meeting held on 18.02.2020 and has ordered to furnish personal bond alongwith two sureties each amounting to Rs. 50,000/- by each inmates, but the inmates are not able to furnish sureties because of sudden lock down necessitated to check spread of corona virus Covid-19.Hon'ble the Allahabad High Court, while considering these peculiar circumstances, has waived the condition of furnishing two surety bonds hence the conditions of furnishing two sureties bonds by each inmate for their release be exempted else purpose of the order of parole shall frustrate.

(3.) It has also been submitted that the inmates released on parole, are being asked to surrender after lapse of parole period and their parole is not being extended, in prevailing circumstances when the movements are checked, inmates cannot be asked to surrender, hence their parole needs to be extended and be extended.