BHURIYA BAI Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) This petition has been filed by Smt. Bhuriya Bai, sister of Laxman Singh who is presently undergoing his sentence for offence under Section 302 IPC at the Central Jail, Udaipur.

(2.) The grievance of the petitioner is that although her brother has been released twice on parole, the District Parole Committee, Rajsamand, has not granted the benefit of third parole for forty days by order dated 17.04.2012.

(3.) The learned counsel for the petitioner has contended that Laxman, the convicted prisoner, has been sent on parole on two occasions. He was already granted the second parole in February, 2011. In case there were any complaint about his unsatisfactory conduct in the jail, he possibly could not have been granted the second parole.