RAMKARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A copy of writ petition has been supplied to the learned Additional Government Counsel, appearing on behalf of respondents.

(2.) HEARD finally.

(3.) SUBMISSION of the learned counsel for petitioner is that petitioner has already undergone the sentence of imprisonment of about 15 years and 8 months without remission and about 20 years with remission, but his case has not been considered so far, by the State Parole Advisory Committee. He referred the letter dated 06.07.2012 (Annexure-2), written by the Collector and District Magistrate, Dausa to the Superintendent, Central Jail, Jaipur, whereby a recommendation has been made to release the petitioner on permanent parole. He submitted that matter of petitioner is under consideration, since long, with the State Parole Advisory Committee, but no decision has been taken in this regard till date. He, therefore, submitted that a direction be given to respondents to decide the case of petitioner for grant of permanent parole, at the earliest.