VIJAY SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Public Prosecutor.

(2.) The only grievance of the petitioner is that his parole prayer was allowed in pursuance of the order of this Court dated 3rd Aug., 2006 the authorities directed the petitioner to submit the bail bonds before the District Magistrate Jhunjhunu. The petitioner also submitted that the petitioner could not avail the benefit of the order passed in the year 2006 since last two years because of the fact that he could not get the sureties. Now the petitioner made the arrangement for submitting sureties, therefore, the petitioner prayed that he may be released on parole for 20 days.

(3.) If the petitioner has not availed the benefit of the order dated 3rd Aug., 2006 passed in D.B. Cr. Parole Writ Petition No.4090/2006 - Vijay Singh Vs. State and in pursuance of the order of the Superintendent, Central Jail, Bikaner dated 14.8.2006 and there is no adverse remarks against the petitioner during the jail period for the period subsequent to 2.8.2006 then he may be released on parole for 20 days in pursuance of the order dated 3rd Aug., 2006 on furnishing the bond and the sureties as ordered in order of the Superintendent, Central Jail dated 14.8.2006. However, the petitioner may submit surety bonds and his bond before the District Magistrate, Bikaner in place of District Magistrate, Jhunjhunu.