RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner's brother Ranjeet Singh was convicted by the trial court for the offence under Ss. 498A and 304B IPC and sentenced to undergo life imprisonment.

(2.) Having completed more than 10 years of sentence including permissible remissions, the convict prayed for premature permanent parole under Rule 9 of the Rajasthan Prisoners Release on Parole Rules, 1958 (hereinafter referred to as 'the Rules of 1958"). However, his application for permanent parole was not recommended by the Parole Committee, which was accepted by the State Government and accordingly vide communication dtd. 15/4/2021, the convict-petitioner was denied permanent parole. Accordingly, the petitioner's brother has approached this Court by way of the instant writ petition seeking to assail the impugned adverse recommendations and praying for a direction to release the convict petitioner on permanent parole for the remainder of his period of sentence by virtue of Rule 9 of the Rules of 1958.

(3.) The respondents have filed a reply to the parole writ petition admitting that the conduct of the convict-prisoner has been satisfactory. It has further been mentioned that the convict-petitioner was in District Jail, Sikar and from there he was sent to Open Air Camp, Bharatpur. It has further been mentioned that the petitioner has served a period of 8 years and 9 months and 14 days sentence out of the total period of life imprisonment, therefore, the Committee did not recommend to release the convict petitioner on permanent parole.