Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ. accepted a writ petition for parole and directed the convict-petitioner for parole of twenty days.
In the present case, the convict petitioner was serving life imprisonment term at the Open Air Camp at Bikaner wherein his first parole writ petition was accepted and was granted the same by the present Court vide order dated 14-02-2019. However, due to financial constraints, owing to poor family condition, the convict could not avail the facility of parole as there was no person who could be entrusted as a surety for the same.
Additional Advocate General representing the State, Farzand Ali, submitted a family status report of the convict which did not indicate that any of the family members has any immovable property in their name.
The High Court upon perusal of pieces of evidence, facts and circumstances placed on record, accepted the writ petition and directed the convict-petitioner to be released on first parole for twenty days.[Sonu v. State, 2019 SCC OnLine Raj 1404, decided on 10-07-2019]
