- (1.) A letter has been received from Gordhan Ram, a convicted prisoner, of central Jail, Jodhpur, wherein he had prayed that he permitted to be released on first parole on his personal bond rather than required two personal sureties of Rs.15,000/- each.
(2.) Vide order dated 09.01.2012, this Court appointed Mr. Manish Tak as amicus curiae. Mr. Tak submits that the petitioner is extremely a poor person. Therefore, he is unable to procure two sureties of Rs.15,000/- each. Moreover, poverty cannot be a reason for denying the benefit of parole to a convicted prisoner. Therefore, the jail authority should have accepted his personal bond of Rs.30,000/- and should have released him on first parole of twenty days.
(3.) On the other hand, the learned Public Prosecutor has contended that according to Rule 7 of the Rajasthan Prisoners (Release on Parole) Rules, a prisoner cannot be released only his personal bond. Two sureties are equally required.;