ASHARAM @ ASHU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal writ petition has been filed on behalf of the petitioner/prisoner Asharam Alias Ashu S/o Late Shri Bhanwar Lal seeking a direction to the respondents to release him on second parole of 15 days, who is languishing in Central Jail, Ajmer being convicted and sentenced for the offences punishable under Ss. 363, 326, 376 IPC and Sec. 3/4 of POCSO Act with life imprisonment.

(2.) Mr. Anil Joshi, learned Government Advocate cum Additional Advocate General appearing on behalf of the respondents points out that the petitioner has undergone a custody of 11 years, 4 months and 19 days along with remission of about 8 months as on 10/11/2023.

(3.) Mr. Kalu Ram Bhati, learned Counsel for the petitioner submits that the petitioner has undergone parole after the incident of absconding and looking into the prolonged custody, the parole ought to be granted to the petitioner.