PARAS RAM AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) (Oral) - The petitioners Paras Ram and Ratan @ Ram Ratan have filed the instant petition with the prayer that the Superintendent, Central Jail, Kota, be directed to release the petitioners on parole for a period of 20 days in consonance with Rule 9 of Rajasthan Prisoners Release on Parole Rules 1958, (for short 'the Parole Rules').

(2.) It is contended in the petition that the petitioners were convicted by the learned Additional Sessions Judge No. 3, Kota, in Sessions Case No. 146/94, to undergo imprisonment for life vide judgment dated Oct. 6, 1997. Both the petitioners are in judicial custody since July 15, 1994. They have undergone 1/4th of the sentence awarded to them, therefore, they applied for release on first parole for a period of 20 days under Rule 9 of the Parole Rules.

(3.) The Advisory Committee, vide order dated July 19, 2001, dismissed the application on the ground that the Superintendent of Police, Kota (Rural) in its report stated that the release of the petitioners on parole will not be justified as it may disturb the peace and tranquility in the society and may cause danger to the lives of the petitioners. Aggrieved against the said order, the instant petition has been preferred by the petitioners.