Dalip Singh, J. - (1.) ISSUE notice to the respondents. Learned counsel for State is directed to accept notice.
(2.) THE short submissions made in this petition is that while passing the order dated 4.11.2011 Annexure -6 granting the first regular parole of 40 days to the petitioner, the District Magistrate Ajmer has imposed a harsh and onerous condition of a personal bond in the sum of Rs. 1,00,000/ - with two sureties in the sum of Rs. 1,00,000/ -. Learned counsel submits that subsequently the District Magistrate himself has revised the order in respect of other prisoners to whom the benefit of parole was granted vide order dated 15.6.2012 wherein the personal bond for Rs. 50,000/ - with two sureties in the sum of Rs. 25,000/ - each is being a asked for.
(3.) LEARNED counsel therefore submits that in the facts and circumstances of the case, the petitioner has already availed the parole on five different occasions granted by the authorities and surrendered before them in time without misusing the liberty granted to him in any manner, the petitioner may also given the similar treatment as has been given under the orders dated 15.6.2012.;