RAJJAK KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this writ petition (parole) praying inter alia that the condition of furnishing two attested sureties of Rs.50,000.00 each be waived and petitioner be released on permanent parole on furnishing of personal bonds of Rs.50,000.00.

(2.) Learned Assistant Government Advocate directed to call for the financial status report of the petitioner and in pursuance of the directions, report has been submitted.

(3.) As per the report submitted, the petitioner is not having any immovable property and financial condition of the family of the petitioner is not good.