LAKHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) LEARNED counsel for the petitioner has supplied a copy of parole writ petition to learned Additional Government Advocate.

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

(3.) SUBMISSION of learned counsel for the petitioner is that the petitioner was convicted by the trial court to life imprisonment, but his appeal was partly allowed by the High Court and his sentence was reduced to 10 years rigorous imprisonment. However, the Hon'ble Supreme Court restored the order passed by the trial court. He further submitted that petitioner's conduct in jail was satisfactory and at present he is in open air camp. He also submitted that the petitioner moved an application for his release on permanent parole, but his application is not being considered by the respondents, therefore, a necessary direction may be issued to the respondents to consider the application of the petitioner to release him on permanent parole in accordance with law.