ROOP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner's brother-in-law Roop Singh @ Lala was convicted by the trial court for the offence under Ss. 304B, 498A and 201 IPC and sentenced to undergo life imprisonment.

(2.) Having completed more than 9 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-in-law 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 prisoner has been satisfactory. It has further been mentioned that the petitioner was sent to Special Central Jail, Shaliyawas, Dausa and from there he was sent to Open Air Camp, Bharatpur. It has further been mentioned that the petitioner has served a period of 7 years, 9 months and 15 days out of the total period of life imprisonment, therefore, the Committee did not recommend to release the convict petitioner on permanent parole.