SHAITAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Writ petition filed by the petitioner seeking indulgence in the matter of modification/relaxation of the conditions of release on parole.

(2.) In the petition, the petitioner has stated that though an order was passed on 24/7/2019 granting parole, onerous conditions could not be fulfilled by the petitioner as he belongs to a poor family and, therefore, despite the order of release, he could not be released on parole due to his incapacity to fulfill the onerous conditions.

(3.) Learned State Counsel would submit that petitioner's claim of he being poor and unable to fulfill the conditions is subject to proper enquiry with regard to the financial status of the petitioner and unless such enquiry is made, petitioner's claim cannot be accepted.