1. The petitioner has been sanctioned third regular parole of 40 days by the District Parole Advisory Committee, Bikaner vide its recommendations dated 31.10.2019. However, he has been required to furnish a personal bond in the sum of Rs. 1,00,000/- and two sound and solvent sureties (verified by the Tehsildar) in the sum of Rs. 1,00,000/- each. In addition thereto, a condition has been imposed on the petitioner that he shall mark his presence at the concerned Police Station (where the parole is to be availed) twice every week. The petitioner has approached this Court through this writ petition assailing the said onerous condition and seeks a relaxation in the requirement of furnishing two surety bonds.
2. Having heard and considered the submissions advanced by learned counsel representing the parties and after going through the material available on record and considering the fact that the petitioner has satisfactorily availed previous parole facilities without any complaint whatsoever, it is hereby directed that he shall be released on third regular parole of 40 days upon furnishing a personal bond in the sum of Rs. 1,00,000/- and one surety (verified by the Tehsildar) in the sum of Rs. 1,00,000/-. The condition of furnishing two surety bonds imposed by the Parole Committee is relaxed. The condition imposed by the parole committee that the petitioner shall mark his attendance at the concerned police station twice every week is also modified and instead it is directed that during the period of 40 days' regular parole, the petitioner shall mark his presence at the concerned Police Station on every 10 day after his release from prison. The writ petition is allowed accordingly.