RAMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri Anil Joshi, learned GA-cum-AAG submits that the convict petitioner has already been granted emergent parole on a condition of furnishing personal bond and two sound and solvent sureties in the like amount.

(2.) Ms. Ranjana Mertia, learned counsel representing the petitioner submits that the convict petitioner is not in a position to furnish two sureties and thus, this condition may be relaxed.

(3.) In view of the peculiar facts of the case, it is hereby directed that the convict petitioner Ramesh shall be enlarged on emergent parole in terms of the order passed by the District Magistrate, Jodhpur upon furnishing a personal bond and one surety instead of two sureties as directed by the District Parole Advisory Committee, Jodhpur. However, the other conditions of the parole order are maintained.