- (1.) A copy of this letter petition has been supplied to the learned Additional Government Advocate.
(2.) HEARD finally. Convict-petitioner Kishan Singh S/o Mod Singh, has sent this letter petition, by post, from Central Jail, Jodhpur, wherein it is contended that on the recommendations of the State Level Parole Committee dated 05.11.2012, the State Government has passed an order dated 22.11.2012 to release the petitioner on permanent parole, on furnishing a personal bond of Rs.50,000.00 with two sureties of Rs.50,000.00 each, but since he is in jail for last about 18 years, therefore, he is unable to furnish the surety bonds. He, therefore, prayed that requirement of furnishing two surety bonds of Rs.50,000.00 each may be dispensed with and petitioner may be directed to be released on permanent parole, in pursuance of order of the State Government, on furnishing personal bond alone.
(3.) LEARNED Additional Government Advocate opposed the prayer of petitioner, contending that the order of the State Government is conditional one and the condition put therein, is just and reasonable, therefore, no interference in the matter is called for by this Court.;