KISHANLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed being aggrieved of the order dated 10-1-2020 passed by the District Parole Advisory Committee, Jaipur declining the release of the petitioner on first regular parole.

(2.) Learned counsel for the petitioner submits that the petitioner is admittedly eligible for first regular parole, as he has served sentence over six years. His jail conduct has remained satisfactory. Local police has not submitted its report in his favour, but it is without any reasonable basis or evidence. On the other hand the report of Social Welfare Department recommends first regular parole to the petitioner.

(3.) Learned counsel for respondents has opposed the petition.