HARI ALIAS HARIPRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A copy of this petition has been supplied to the learned Additional Government Advocate.

(2.) AT the request of learned counsel for the parties, arguments were heard and the writ petition is being disposed off finally.

(3.) LEARNED counsel for petitioner submitted that reason assigned for rejection of application of petitioner is not correct. He submitted that impugned order was passed on 27.03.2012, whereas petitioner was released on first parole of 20 days from 03.02.2011 to 21.02.2011 and he was again granted regular parole of 30 days, even after passing of impugned order dated 27.03.2012, during the period from 15.05.2012 to 13.06.2012, therefore, before and after passing of the impugned order, conduct of petitioner was satisfactory. Therefore, respondents may be directed to re-examine/reconsider the case of petitioner for grant of permanent parole.