BHERU SINGH Vs. STATE OF RAJ

JUDGEMENT

(1.) INCARCERATED in Central Jail Jodhpur, a convicted prisoner, Bheru Singh, has sent a letter to this Court which has been treated as a letter petition by this Court.

(2.) THE petitioner has pleaded that by order dated 16.03.2012, the District Parole Committee had granted him the first regular parole for twenty days. However, it has directed him to furnish two sureties of Rs.25,000/- each and a personal bond of Rs.50,000/-. According to him, he belongs to a poor family and in the family there is no one who can arrange for the sureties. At best, he can furnish a personal bond. It is only due to his utter poverty that he has never taken the benefit of parole. THErefore, he has prayed that the requirement of furnishing two sureties be dispensed with and that he may be released on his personal bond.