HEERALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The petitioner herein was convicted for commission of offences punishable under Sec. 6 of POCSO Act and sentenced to life imprisonment by the trial court vide judgment dtd. 4/7/2016 in Sessions Case No.84/2014. The judgment of conviction and sentence was affirmed in appeal also.

(3.) After having successfully availed three parole, to which the petitioner was legally entitled to, he applied for grant of permanent parole under Rule 9 of the Rajasthan Prisoners Release on Parole Rules, 1958, (hereinafter referred to as 'the Rules of 1958') (which were applicable on the date of conviction).