RAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is preferred by the petitioner aggrieved by the decision of District Parole Advisory Committee dated 09.10.2019 whereby the application preferred by the convict/petitioner seeking first parole for a period of twenty days, has been dismissed.

(2.) The application preferred by the petitioner seeking release on parole has been rejected on the ground that the Superintendent of Police, Sri Ganganagar, has given the report that the prisoner was granted bail in Case No.98 for offences under Sections 302 and 309 IPC and 3/25 of the Arms Act, but he did not report on the given date and went absconded. He was arrested in execution of warrant and hence the possibility of his being absconded again cannot be ruled out. Further, he is a person of criminal mindset and hence grant of parole has not been recommended. That apart, it is stated that on the address given by the petitioner, none of his family member is residing and, therefore, further enquiry regarding possibility of petitioner again absconding on being released on parole could not be made.

(3.) Learned counsel appearing for the petitioner contended that the conduct of the petitioner during his stay in jail is satisfactory. It is submitted that during the period of parole the petitioner shall be staying with his cousin, Rahul S/o Dileep, residing at SD Badi, Dullapur Kerri, near Govt. School, Sri Ganganagar, who has already filed his affidavit before this Court and is ready to stand as surety on release of petitioner on parole pursuant to order passed by this Court.