SUNDER LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The convict petitioner has approached this Court through this writ petition for assailing the minutes/order dtd. 27/7/2022, issued by the District Parole Advisory Committee, Jaipur whereby, his application for regular parole of forty days has been rejected.

(2.) A perusal of the rejection order would reveal that the reasons assigned therein for denial of regular parole of forty days to the convict petitioner are totally perfunctory and the order suffering from total non-application of mind. The Committee observed that the parole application was being rejected because there was disagreement of the District Magistrate, Dungarpur and the Superintendent of Police, Dungarpur.

(3.) We have perused these two reports which have been annexed by the respondents with the reply. The letter dtd. 15/7/2022 issued by the Office of District Magistrate, Dungarpur, reveals that the same is based totally on the communication/report dtd. 7/7/2022 issued from the Office of the Superintendent of Police, Dungarpur and no independent application of mind was made by the District Magistrate, Dungarpur.