HEERA LAL Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) HEARD finally with the consent of learned counsel for the parties. Convict/petitioner, Heera Lal S/o. Keshrilal, has preferred this parole writ petition from Central jail, Ajmer to grant him second parole of 30 days.

(2.) LEARNED counsel for petitioner submitted that conduct of petitioner during jail custody and first parole period was satisfactory, therefore, he is entitled to be released on second parole of 30 days, therefore, petitioner may be granted second parole of 30 days.

(3.) RESPONDENTS have filed the reply to writ petition, wherein it is stated that appeal of petitioner against his conviction is pending, therefore, in view of judgment of this Court in Umesh Kumar Singh @ Munna Singh Vs. State of Rajasthan, reported in : 2012 (3) WLC (Raj.) 739, the State is unable to exercise its powers to grant parole to respondents.