SOMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This parole petition has been filed on behalf of petitioner Soma Ram aggrieved with the condition imposed by the State Level Parole Committee vide its order dtd. 13/1/2023 for furnishing two sureties of Rs.1,00,000.00 each with a personal bond of Rs.1,00,000.00 for the purpose of availing permanent parole.

(2.) Learned counsel for the petitioner submitted that the petitioner is lodged in Central Jail, Jodhpur and that on earlier occasion also when the petitioner was granted parole of 20, 30 and 40 days, his conduct was satisfactory and after availing the parole, he surrendered before the jail authorities timely.

(3.) Submissions have been made that the petitioner is not in a position to furnish two sureties of Rs.1,00,000.00 each as ordered and on account of such inability, the petitioner is being deprived of the permanent parole and therefore, he may be granted permanent parole on furnishing a personal bond in sum of Rs.1,00,000.00.