RAKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The status report dtd. 28/4/2025 produced by learned Additional Advocate General is taken on record.

(2.) This parole petition has been filed on behalf of the petitioner-Rakesh S/o Srikishan aggrieved with the condition imposed by the District Level Parole Committee, Jodhpur in its meeting dtd. 13/1/2025 for furnishing two sureties of Rs.25,000.00each with a personal bond of Rs.50,000.00for the purpose of availing regular parole.

(3.) Learned Counsel for the petitioner submits that vide order dtd. 21/9/2023, a Co-ordinate Bench of this Court in D.B. Criminal Writ Petition No. 1397/2023 has granted benefit of parole to the petitioner for a period of forty days on personal bond only which reads as under:--