PEERARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal writ petition has been filed on behalf of petitioner, who is presently lodged in Open Air Camp, Barmer, being aggrieved with the condition imposed by the District Parole Advisory Committee, Barmer in its meeting dtd. 27/10/2022, whereby the petitioner is ordered to be released on 40 days' parole on furnishing personal bond of Rs.50,000.00 along with two sureties of Rs.25,000.00 each.

(2.) In the instant writ petition, the petitioner has prayed that he may be allowed to avail 40 days' parole upon his furnishing a personal bond only.

(3.) Reply to the writ petition has already been filed on behalf of the respondent-State.