KARTAR SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) This petition has been preferred by the petitioner seeking a direction for release on first regular parole for the period of 20 days under the Rajasthan Prisoners Release on Parole Rules, 1958.

(2.) As per the record, the conduct of the petitioner as mentioned in the nominal roll issued by the Superintendent of Jail, Bharatpur is satisfactory. The Advisory Committee rejected the parole application of the petitioner vide their order dt. 15.07.2010 [Annexure-1] on the ground that Superintendent of Police as well as the Social Welfare Officer have not given their consent for the release of the petitioner. Along with the reply, report of the Superintendent of Police has been filed as Annexure-R/2. In Para 3 of the report of the Superintendent of Police, Bharatpur [Annexure- R/2], it was stated that the petitioner ...[VERNACULAR TEXT OMITTED]...

(3.) With a view to satisfy ourselves we directed the learned Counsel appearing for the State to get the report from the concerned Police Station regarding previous history of the accused of his being involved in any other criminal case. Today, learned Counsel for the State has produced before us the fax message dt. 26.10.2010 sent by the SHO, Police Station, Atalbandh, District Bharatpur wherein it has been stated that ...[VERNACULAR TEXT OMITTED]...