VIJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri Anil Joshi, learned GA-cum-AAG has submitted explanations of the District Magistrate, Udaipur and the Superintendent, Central Jail, Udaipur in compliance of this Court's order dtd. 9/2/2022 wherein, the officers have offered a semblance of explanation for the long delay occasioned in deciding the parole application of the convict petitioner. We are not fully satisfied with the reasons offered in the explanations. It clearly appears that the parole applications were kept pending deliberately because the new parole rules were in the offing.

(2.) We hereby direct that henceforth, the regular parole application of every convict lodged in prisons across the State of Rajasthan shall be considered and decided, as far as possible within a period of 45 days from the date of submission thereof unless exceptional reasons (which shall be recorded in writing) exist for keeping the application pending beyond this period. The applications for emergent parole shall be decided positively within a period of 10 days from the date of filing thereof.

(3.) A copy of this order shall be forwarded to the Secretary, Department of Home, State of Rajasthan and the Director General of Prisons, State of Rajasthan who shall transmit the same to all concerned District Parole Advisory Committees for compliance.