PURAN SINGH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) PETITIONER has submitted this petition seeking second parole for a period of thirty days.

(2.) PETITIONER is in jail upon his conviction and sentence awarded by the trial court. Previously also, Petitioner remained on first regular parole on recommendation of the Superintendent Central Jail, Jaipur and acceptance by the District Parole Advisory Committee for a period of twenty days upon conduct of the Petitioner found satisfactory in the jail. This time also, Superintendent Central Jail, Jaipur has recommended District Parole Advisory Committee for his second parole for a period of thirty days however, the Superintendent of Police Sikar mechanically opined that in the event of release of Petitioner on parole, there may be apprehension of danger to the society. No basis has been given for such an assumption. Assistant Director, Social Justice and Empowerment Department, Sikar also did not report anything adverse against Petitioner during the period when he earlier remained on first regular parole for a period of twenty days.

(3.) HAVING heard learned Counsel for the Petitioner, learned Government Counsel and perused the material available on record and the facts stated hereinabove, we are inclined to release the Petitioner on second parole for a period of thirty days from the date of his release as provided under Rule 9 of the Rajasthan Prisoners Release on Parole Rules, 1958 on certain terms and conditions to be specified by the jail authorities.