RAJU @ RAJU CHAUDHARY @SATYENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This parole petition has been filed under Article 226 of the Constitution of India with the prayer that the order dtd. 15/9/2020 issued pursuant to the meeting of Permanent Parole Committee dtd. 11/8/2020 whereby the petitioner has been denied permanent parole on the ground of non availing of three regular paroles, be quashed.

(2.) It has been submitted in the petition that vide judgment dtd. 12/10/2010 passed by the trial Court, the petitioner was convicted for the offence under Ss. 376 and 363 of IPC and sentenced to undergo 10 years rigorous imprisonment.

(3.) It has further been submitted that the petitioner had served 7 years 4 months and 24 days of imprisonment upto 31/12/2020 out of the total sentence of 10 years. He was released on two paroles of 20 and 30 days respectively by the Parole Committee. In this way, he has served a substantive part of his sentence. He never misused the liberty of parole and on completion of the parole period he surrendered before the concerned authority on due date. During incarceration, the conduct of the petitioner has remained absolutely good and he is continuously getting remission in jail on the basis of his good conduct and behavior. Thus, he is entitled to be released on permanent parole.