MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition for writ is preferred by the convict-prisoner Mangi Lai S/o Shri Mangla Ram to challenge the decision of the State Level Parole Committee dated 4.9.2012, denying permanent parole to him.

(2.) In brief, facts of the case are that the learned Additional Sessions Judge No. 2, Hanumangarh by its judgment dated 28.10.1999 convicted the accused-petitioner for the offence punishable under Section 302 of Indian Penal Code and sentenced him to undergo life term imprisonment with a fine of X 21,000/-. He has already served sentence for a period of 15 years, 8 months and 22 days excluding the jail remission for a period of two years, 10 months and 12 days and State remission for a period of 1 year and 10 months as on 9.11.2013.

(3.) The State Level Parole Committee wile considering case of the petitioner for grant of parole examined the adverse remarks given by the District Magistrate, Hanumangarh and District Probation Cum Social Welfare Officer, Hanumangarh. The adverse remarks made by the officers referred above are also supplied to us for perusal. The District Magistrate in his remarks stated that the convict-prisoner and the victim party are residents of the same village, therefore, in the event of grant of permanent parole, apprehension for causing breach to the peace and tranquility of the area cannot be denied. In the same communication, District Magistrate also referred that other family members of the convict-prisoner are not having any criminal record. The report given District Probation cum Social Welfare Officer, Hanumangarh is also of the same nature.