BITTU SINGH ALIAS MANJEET SINGH Vs. STATE

JUDGEMENT

(1.) The convict-petitioner Bittu Singh alias Manjeet Singh S/o Balwant Singh has preferred instant petition u/R. 9 of the Rajasthan Prisoners Release on Parole Rules, 1958 for grant of first regular parole of 20 days.

(2.) The petitioner on being convicted for offence u/S.302, IPC in Sessions Case No.31/ 2007 by the ld. Additional District & Sessions Judge (F.T.) No.4, Deeg, Bharatpur vide judgment dt.18.10.2008, is serving life sentence in Central Jail, Bharatpur.

(3.) This Court, vide order dt. 19.3.2014, wanted to know what is the authority of the Directorate Prisons, Rajasthan to send the Circular dt.30.9.2005 to all the District Magistrates, all Superintendent of Police and other jail authorities laying down guidelines for consideration of grant of parole under the Scheme of Rules, 1958.