ASHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed on behalf of the petitioner with a prayer that the respondents may be directed to release the petitioner on 20 days' parole. The petitioner was convicted and sentenced for offence the under Ss. 370(4), 342, 506, Sec. 376(2)(D)(F) IPC read with Sec. 23 of the Juvenile Justice Act, 2000.

(2.) The grievance of the petitioner is that he has filed an application with a prayer for releasing him on 20 days' parole, but the respondents are not taking any decision on the said application.

(3.) Reply to the writ petition has been filed on behalf of the State, wherein it is stated that the District Parole Advisory Committee, Jodhpur, in its meeting dtd. 20/6/2023, has considered the application filed by the petitioner for releasing him on 20 days' parole, however, rejected the same on the ground that he is not entitled to grant of benefit of 20 days' parole as per the provisions of the Rajasthan Prisoners Release on Parole Rules, 2021 (for short 'the Rules of 2021').