HASTU DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY this petition, petitioner is claiming permanent parole for her brother Shri Bholiya @ Ram Pratap S/o Lt. Shri Banwari Lal under going life term imprisonment at Central Jail, Bikaner.

(2.) AS per the facts averred in the reply to the petition, the convict-prisoner has already served actual sentence for a term of 16 years, 03 months and 01 day as on 9.5.2012 excluding Jail remission for a period of 01 year, 01 month and 04 days and State remission 01 year 06 months. The petitioner is eligible to be considered for grant of permanent parole as per the provisions of Rajasthan Prisoners Release on Parole Rules, 1958 (hereinafter referred to as 'the Rules of 1958'). However, he has approached this Court without making any application to the competent authority under the Rules of 1958.