SAFFIFUDDIN Vs. STATE

JUDGEMENT

(1.) The convict petitioner has been granted second parole for thirty days by the District Parole Committee, Jodhpur vide order dtd. 24/1/2019 whereby he has been directed to furnish a personal bond in the sum of Rs.50,000.00 and two sureties in the sum of Rs.25,000.00 each as a pre-requisite condition for being released on parole. He has forwarded this writ petition from jail praying for relaxation in the condition of furnishing surety bonds in terms of the order of the District Parole Committee.

(2.) Shri Farzand Ali, learned AAG alongwith the reply has annexed a report of the SHO, Police Station Sadar Kotwali, Jodhpur verifying the fact that the financial position of the family of the convict prisoner is poor.

(3.) In this background, we deem it proper to release the petitioner on second parole by relaxing the condition of furnishing two surety bonds as imposed by the District Parole Committee, Jodhpur vide order dtd. 24/1/2019. The said requirement is waived. The other conditions of the order are maintained.