YUSUF Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This letter addressed by the convict prisoner-Yusuf son of Yaseen Khan, presently lodged at Central Jail, Jodhpur, is treated as a petition for writ. The petitioner-prisoner came to be convicted for the offence punishable under Section 307 I.P.C. under the judgment dated 26.07.2013 passed by learned Sessions Judge, Jodhpur. Imprisonment for 07 years has been awarded to him as sentence. He has already served for a period of 2 years, 08 months and 07 days including Jail and State remission as on 31.03.2014.

(2.) The District Parole Advisory Committee, Jodhpur, in its meeting dated 28.11.2013, considered the case of the convict-prisoner for grant of first regular parole, but denied the same by relying upon the adverse remarks made by the Deputy Commissioner (East), Jodhpur.

(3.) It is noticed that the said Committee has not taken into consideration the report made by the District Probation-cum-Social Welfare Officer, wherein it is mentioned that Yunus-brother of the convict prisoner went to Dubai for earning his livelihood, his married sister is residing in B.J.S.Colony, Jodhpur and his wife and children are residing at Sumerpur. It is also mentioned in the report that at present, the house of the convict-prisoner is rented out to some other person.