NARAYANLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition is received from the Superintendent of Central Jail, Jodhpur, seeking modification of the order dtd. 20/2/2019 passed by this Court in D.B. Criminal Writ Petition No. 29/2019.

(2.) By the said order, convict Narayan Lal S/o Lalu Ram, was directed to be released on first parole in terms of order dtd. 20/2/2018 passed by this Court on his furnishing a personal bond in the sum of Rs.50,000.00 on reasonable terms and conditions determined by the Superintendent, Central Jail, Udaipur.

(3.) As a matter of fact, convict Narayan Lal S/o Lalu Ram is presently lodged in Open Air Camp, Mandore, Jodhpur.