- (1.) Incarcerated in Central Jail Udaipur, a convicted prisoner, Devi @ Devi Lal, sent a letter to this Court which has been treated as a letter petition by this Court.
(2.) The petitioner has pleaded that vide order dated 14.02.2012, the District Parole Committee Udaipur had granted him the first regular parole for twenty days. However, it has directed him to furnish two verified sureties of Rs.50,000/- each and a personal bond of the same amount. According to him, his father had expired long time ago. His family consists of his old mother and three minor daughters. Since there is no earning member in the family, the family is reduced to hand to mouth existence. Due to his poverty, due to incapacity of his mother, the family cannot procure two sureties for the high amount of Rs.50,000/-. At best, he can furnish a personal bond, but that too not of Rs.50,000/-. It is only due to his utter FloatingFrame FloatingFrame poverty that he has never taken the benefit of parole, although he has been incarcerated for the last twelve years. Therefore, he has prayed that the requirement of furnishing two sureties be dispensed with and the amount of personal bond be reduced.
(3.) The learned Additional Govt. Advocate has fairly admitted the fact that the petitioner has completed a total sentence of eleven years, five months and twenty three days as of June 30, 2012. However, he has opposed the prayer made by the petitioner.;