SANGEETA Vs. STATE

JUDGEMENT

(1.) The convict-petitioner Smt. Sangeeta who is serving sentence of life imprisonment in furtherance of the judgment of conviction dtd. 18/11/2016 passed by the learned Sessions Judge, Banswara in Sessions Case No. 40/2012 was sanctioned second parole of 30 days vide recommendation dtd. 9/1/2019 issued by the District Parole Advisory Committee, Banswara. It is an admitted position that the petitioner was granted first parole of 20 days and she did not misuse the liberty so granted to her.

(2.) The convict has forwarded the instant writ petition seeking a relaxation in condition of furnishing the surety bonds on the ground of poverty as a reason whereof, she has not been able to avail the facility of second parole.

(3.) Shri Farzand Ali, learned AAG has placed on record the family status report of the convict petitioner as per which, her family is suffering from poverty and there is no one who can stand surety on her behalf. It may be mentioned here that the petitioner's husband Ranjeet Singh is a co-convict in the very same case.