BHANWARLAL Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This petition for writ is preferred by convict prisoner Shri Bhanwarlal to have a direction for the respondents to award him 30 days regular parole as per provisions of the Rajasthan Prisoners Release on Parole Rules, 1958 (hereinafter referred to as 'the Rules of 1958').

(2.) As per the facts available on record the petitioner is languishing himself in Central Jail, Jodhpur being sentenced to undergo life term imprisonment on conviction for an offence punishable under Sec. 302 Indian Penal Code under judgment dated 10.3.2011 passed by learned Additional Sessions Judge (Fast Track), Balotara. He has already served sentence for a period of 7 years and 24 days as on 30.11.2014 including State and Jail remission.

(3.) The District Parole Advisory Committee, Barmer in its meeting dated 24.11.2014 considered his case for grant of parole as per provisions of the Rules of 1958 but denied the same on the count that the convict prisoner failed to provide any appropriate reason to have parole.