BHANWARA RAM Vs. STATE

JUDGEMENT

(1.) By way of the present petition, the petitioner has challenged order dtd. 27/7/2021, whereby petitioner's application for second parole of 30 days has been rejected by the District Parole Advisory Committee, Barmer.

(2.) The petitioner is serving the sentence for his conviction under Sec. 376 of the Indian Penal Code and read with Ss. 3/4 of POCSO Act, 2012.

(3.) The petitioner moved an application on 4/6/2021 and prayed that he be given second parole of 30 days in accordance with the Rajasthan Prisoners Release on Parole Rules, 1958 (hereinafter referred to as "the Rules of 1958").