SANJAY ALIAS GAFUDIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard the petitioner present in person and the learned Government Counsel.

(2.) The petitioner, said to be serving the sentence awarded by the Addl. Sessions Judge (Fast Track), Banswara in the judgment and order dated 21.03.2006 in Sessions Case No.17/2005, has moved this parole petition with the submissions that he is serving the sentence at Open Air Camp, Keswana, District Jalore; and as at present, he is availing of 40 days' regular parole, as granted for the period from 09.03.2013 to 17.04.2013.

(3.) The petitioner has submitted that during his parole enlargement, his family has fixed up his marriage and the marriage is to be solemnized on 29.04.2013 at Banswara. The petitioner has submitted certain certificates from public representatives in confirmation of the fact that his marriage is scheduled on 29 th instant.