AVTAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner-prisoner, who is serving the sentence in Central Jail at Bikaner, has sent this letter petition stating grievance against denial of second 30 days parole.

(2.) The consideration of the case of the petitioner by the District Parole Committee, Hanumangarh in its meeting dated 24.02.2014 had been as under:-

(3.) Having gone through the minutes of the meeting of the District Parole Committee in relation to the petitioner and having taken into consideration the overall facts and circumstances including the fact that the petitioner-prisoner appears to have peacefully availed of 20 days' first parole, we are constrained to observe that the consideration of his case by the District Parole Committee cannot be said to be adequate and based on relevant considerations.