1. The instant parole petition has been filed by life convict Kailash Dave S/o Hira Lal from Central Jail, Jodhpur for seeking direction to the respondents to release him on first parole for 20 days.
2. In the reply filed by the respondents, it is stated that the case of the petitioner was considered by the District Level Parole Committee in its meeting dated 18.5.2015 but rejected on the ground that the petitioner was convicted five months before the date of consideration of his case for grant of parole. Further, it is observed that co-accused nephew of the petitioner is absconding and warrant is issued against him.
3. We have perused the order dated 21.5.2015 passed by the District Level Parole Committee, Pali. In our opinion, the reasons incorporated in the order for denial of parole to the petitioner are not in consonance with the law. Consequently, this parole petition is allowed, the order dated 21.05.2015 qua the petitioner is hereby quashed and set aside and it is ordered that the convict prisoner Kailash Dave S/o Hira Lal may be released on parole for a period of 20 days as per provisions of the Rajasthan Prisoners Release on Parole Rules, 1958, provided he furnishes personal bond of Rs. 50,000/- along with one surety of like amount to the satisfaction of the Superintendent, Central Jail, Jodhpur. The petitioner shall surrender himself before the Superintendent, Central Jail, Jodhpur after availing the parole for period of 20 days from the date of his actual release.
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