- (1.) HEARD learned counsel for parties. Perused the reply, along with report of the S.P. and Social Welfare Officer as well as the nominal roll of the petitioner.
(2.) THIS petition has been filed by the petitioner seeking first regular parole for a period of 20 days. It is not in dispute that the petitioner is eligible for being considered for release on parole. His conduct in jail has been certified to be satisfactory. From the report of the SP and Social Welfare Officer, we do not find any specific reason so as to deny the petitioner his right to be released on parole. In the facts and circumstances of the case, we allow this petition and direct that the petitioner Prabhu Lal S/o Shri Dhuli Lal be released on first regular parole for 20 days, which shall commence from the date of his release, upon furnishing a personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand Only), along with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) each to the satisfaction of the Superintendent, Central Jail, Udaipur, on usual terms and conditions, as determined by him. The Superintendent, Central Jail, Udaipur shall also fix a date for his surrender before the jail authorities. It is further directed that the petitioner shall appear before the SHO, Jawar, District Jhalawar after every 48 hours to mark his attendance. In case, the petitioner fails to appear before the SHO, Jawar, the SHO, Jawar shall take immediate steps to take the petitioner into custody and remand him back to the Central Jail, Udaipur. The parole petition stands allowed subject to the aforesaid directions.;