SURESH Vs. STATE

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) The convict-petitioner who is undergoing life-term imprisonment at the Central Jail, Udaipur has approached this Court for assailing the recommendations drawn up by the District Parole Advisory Committee, Chittorgarh in its meeting held on 19.03.2020 whereby the convict-petitioner has been sanctioned second parole of thirty days upon furnishing personal bond in the sum of Rs.50,000/- and "two sureties in the like amount".

(3.) Shri K.R. Bhati, learned counsel representing the convictpetitioner submits that the financial status of the convict- petitioner is extremely poor and it shall be impossible for him to arrange for two surety bonds in terms of the recommendations dated 19.03.2020 and thus, he continues to languish in jail. Shri Abhishek PUrohit, Associate to Shri Farzand Ali, AAG has placed on record the family status report of the petitioner which confirms the fact that the petitioner's family condition is indeed very poor.