ANJU KANWAR Vs. STATE

JUDGEMENT

(1.) THE petitioner, wife of the prisoner Kesar Singh has sent this letter petition stating grievance against the stipulation as put by the District Magistrate, Sikar in the order dated 14.02.2012 i.e., of furnishing a personal bond in the sum of Rs.2,00,000/- and two sureties in the sum of Rs.1,00,000/- each for the purpose of availing parole.

(2.) ON 04.07.2012 while expressing our reservations on the proposition as adopted by the learned District Magistrate in the order dated 14.02.2012, we considered it expedient to refer to the order dated 31.05.2012 as passed by this Court in Parole Petition No.4310/2012 disapproving such kind of harsh stipulation whereby the concerned prisoner is called upon to furnish heavy amount of bonds and sureties without any cogent and convincing reason. Having regard to the position that the order questioned in the present petition was passed before the said order dated 31.05.2012, we considered it proper to expect from the concerned Magistrate that the questioned stipulation shall be re-considered expeditiously.