RAKESH Vs. STATE

JUDGEMENT

(1.) The convict petitioner Rakesh is undergoing life imprisonment at the Open Air Camp, Barmer. As per the nominal roll, the convict had served imprisonment of 14 years, 3 months and 20 days by 19.07.2021. He filed an application for release on first parole of 20 days which has been accepted by the District Parole Advisory Committee, Jodhpur vide recommendations dated 24.02.2021. Citing poor family conditions and other impediments as reason, the convict petitioner has forwarded this writ petition from jail praying that the requirement of furnishing surety bonds imposed in the recommendations dated 24.02.2021 may be relaxed because he has no means to comply and continues to languish in custody.

(2.) We had directed Shri Farzand Ali to submit the family status report of the convict petitioner. In response to this direction, a letter dated 19.07.2021 sent by the Municipality, Pipar has been filed on record as per which, the convict petitioner does not have any movable/immovable property in Pipar.

(3.) Suffice it to say that the facts narrated above reveal a very pathetic state of affairs. The convict petitioner has served 14 years imprisonment and for the first time, has his case been considered for release on parole.