- (1.) HEARD learned counsel for the parties. This petition has been filed by the petitioner after rejection of his application for being released on first regular parole.
(2.) WE have perused the reply submitted by the respondents as well as the documents Annexures 1 and 2, filed along with this petition. The Social Welfare Officer after making due enquiry, has found that the residents of the village, more particularly the Pradhan of Gram Panchayat Bansoor as well as the Sarpanch and other residents of the village have consented to the release of the petitioner for being released on first regular parole for a period of 20 days. On the other hand, in contrast the report of the Superintendent of Police suggests that the villagers have objected to his release, though no specific reason has been given by the Superintendent of Police in his report Annexure-R/1. In the facts and circumstances of the present case and keeping in view the principles relating to release of prisoners on parole, we deem it just and proper to allow this petition and release the petitioner on first regular parole for a period of 20 days on the usual terms and conditions. Consequently, we allow this petition, directing the Superintendent, Central Jail, Jaipur to release petitioner Ratan Lal S/o Shri Daulat Ram Kumhar, R/o Dhani Ram Sagar, Tehsil Bansur, District Alwar (presently confined in Central Jail, Jaipur) on first regular parole for a period of 20 days, which shall commence from the date of his release, upon furnishing his surety for a sum of Rs. 50,000 (Rs. Fifty thousand only) along with two sureties of Rs. 25,000/- (Rs. Twenty five thousand only) each to the satisfaction of the Superintendent, Central Jail, Jaipur on usual terms and conditions, as determined by him. The Superintendent, Central Jail, Jaipur shall also fix a date for his surrender before the jail authorities.
(3.) THE writ petition stands allowed with the aforesaid directions.;