SUBHAN KHAN Vs. STATE OF RAJ

JUDGEMENT

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

(2.) THE petitioner has pleaded that vide order dated 30.01.2012, the District Parole Committee had granted him first 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/-. He informs this Court that his family is too poor. Due to his poverty, the family cannot procure two sureties. At best, he can furnish a personal bond, but that, too, at a reduced amount. THErefore, he has prayed that the requirement of furnishing two sureties be dispensed with.

(3.) THEREFORE, this court modifies the order dated 30.01.2012 qua the petitioner: the condition of furnishing two sureties is reduced to one surety. The amount of personal bondx is also reduced from Rs.50,000/- to Rs.25,000/-. Thus, in case, the petitioner furnishes a personal bond of Rs.25,000/- and one surety of the same amount to the satisfaction of the Superintendent, Central Jail Bikaner, then the petitioner, Subhan Khan S/o Phuse Khan, shall be released on parole of twenty days. He is directed to maintain peace and tranquility during his furlough, and to report back to the Central Jail, Bikaner after completion of the twentieth day of his first parole. The petition is, hereby, disposed off.