RAMDAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition, petitioner prayed that he may be granted 1st parole under Rule 9 of Rajasthan Prisoners (Release on Parole), Rules, 1958.

(2.) The parole of the accused petitioner - prisoner has been rejected by District Parole Advisory Committee on the ground that in case the accused petitioner - prisoner is released on parole, there will be danger to his life and also danger to the life of the complainant party, in the village on account of enmity.

(3.) Learned counsel for the petitioner submits that in all, 6 accused persons were convicted including the accused petitioner - prisoner and out of them 3 are on bail. Learned counsel for the petitioner has submitted the certificate of Panchayat concerned certifying that there is no danger to the life of the accused petitioner - prisoner as well as to the complainant party, in case the petitioner - prisoner is released on parole.