HANJA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner's son-Mehraram @ Rajesh, who is undergoing sentence in District Jail, Nagaur, is entitled for parole as he has already served the sentence of about 08 years 07 months 08 days as on 1/12/2022 with remission for the offence punishable under Sec. 302 IPC.

(2.) Learned counsel for the petitioner has referred to the judgment rendered by the Division Bench of this Hon'ble Court passed in the case of Nema Ram Vs. State of Rajasthan and Ors. (D.B. Criminal Writ Petition No.59/2021) decided on 15/3/2021, the relevant portion of which, reads as follows:-

(3.) Mr. Pallav Sharma assistant to GA-cum-AAG for the respondent-State, however, drew the attention of this Court towards the proviso to Rule 10 of the Rajasthan Prisoners Release on Parole Rules, 2021, which reads as under:-