- (1.) A letter has been received from the convicted prisoner incarcerated in the Central Jail, Jodhpur. The said letter has been treated as a letter petition by this Court. Vide order dated 04.01.2012, this Court appointed Mr. Sunil Ranwa as an amicus curiae to argue the case on behalf of the petitioner.
(2.) Mr. Ranwa has pleaded that the petitioner has been convicted for the offences under Sections 304 Part-II and 498A IPC. For the former offence, he has been sentenced to ten years of rigorous imprisonment and for the latter offence, he has been sentenced to three years of rigorous imprisonment by the Additional Sessions Judge (Fast Track) Jalore. So far, the petitioner has completed five years, eleven months, and twenty one days including the period as an under-trial and remission. Since he was eligible for being granted parole of twenty days, he had applied for the same. Vide order dated 30 th November, 2009, he was granted the parole for twenty days.
(3.) However, since he was unable to furnish two sureties of Rs.10,000/- each and a personal bond of Rs.20,000/-, he could not be released on parole. Subsequently, the petitioner moved an application for being released on his first parole. Again, vide order dated 12.09.2011, the petitioner was granted the benefit of parole. However, again he could not furnish two sureties of Rs.10,000/- each and a personal bond of Rs.20,000/-. Therefore, he has not been released on parole.;