SHRIRAM @ SARIYA Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The convict-petitioner has preferred this parole writ petition for grant of first parole of 20 days under the Rajasthan Prisoners Release on Parole Rules, 1958 (hereinafter referred to as 'the Rules').

(3.) It is contended that petitioner has already served ¼th of his sentence of imprisonment awarded by the trial Court and his conduct in jail has also been satisfactory, therefore, he fulfills all the requirements as per Rule 9 of the Rules, but his application has been rejected by the District Advisory Committee only on the basis of adverse report given by the Superintendent of Police, for which there is no basis at all.