NATWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. application has been preferred on behalf of the petitioner with a prayer for extending the time of emergent parole on the ground that the petitioner is suffering from COVID-19.

(2.) Learned counsel for the petitioner has argued that pursuant to the order dtd. 17/1/2023 passed by this Court in D.B. Criminal Writ Petition No.414/2022 (Natwar Lal Vs. State of Rajasthan & Ors.), the petitioner was directed to release on parole for 15 days on furnishing personal bond along with two sureties with a direction to surrender himself before the jail authority after availing 15 days' parole.

(3.) Learned counsel for the petitioner has submitted that the petitioner was to surrender himself before the jail authority today on 04:00 PM, however, since, he is suffering from COVID-19, which was diagnosed on 7/5/2023, he is not in a position to surrender himself before the jail authority and, therefore, his parole period be extended.