GULVEER S/O SHRI LAL CHAND Vs. STATE

JUDGEMENT

(1.) The petitioner Gulveer S/o Lalchand has filed the instant parole writ petition seeking to assail the recommendations dtd. 29/7/2021 drawn by the District Parole Advisory Committee, Hanumangarh in its meeting dtd. 15/7/2021, whereby his application for first parole of 20 days has been rejected.

(2.) The Committee turned down the prayer of the convict-petitioner for being released on parole on the ground that as per the police report, four convicts belonging to the same family including the present petitioner, have applied for grant of parole and thus, it would not be just and proper to release all these four co-convicts on parole simultaneously. The co-convict Lalchand (father of the petitioner) and Palaram (brother of the petitioner) have been granted first parole by the same order i.e. 29/7/2021. Vinod, being the other brother of the petitioner, has been granted parole by this court vide order dtd. 18/9/2021 passed in D.B. Criminal Writ Petition No.484/2021.

(3.) Having regard to the overall facts and circumstances as available on record, we are inclined to accept the instant parole petition, which is hereby allowed. The impugned recommendations dtd. 29/7/2021 drawn by the District Parole Advisory Committee, Hanumangarh in its meeting dtd. 15/7/2021 are quashed and set aside qua the petitioner and it is directed that after the co-convict Lalchand (father of the petitioner) and Pala Ram and Vinod (brothers of the petitioner) complete their first parole period and surrender back at the prison, the petitioner Gulveer S/o Lalchand shall be released on first parole of twenty days upon his furnishing a personal bond in the sum of Rs.2,00,000.00 with two sound and solvent sureties of Rs.1,00,000.00 each to the satisfaction of 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 custody after availing the parole. The term of parole shall be computed from the date of his actual release.