GURDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A letter addressed to this court by convict -prisoner Gurdeep Singh is treated as a petition for writ for grant of 20 days' first regular parole as per the provisions of the Rajasthan Prisoners Release on Parole Rules, 1958 (for short, 'the Rules of 1958'). The District Parole Advisory Committee, Bikaner in its meeting dated 30.09.2013 considered his case and denied for grant of parole by placing reliance upon the adverse remarks made by the Superintendent of Police, Bikaner. As per the Superintendent of Police, Bikaner, in the event of grant of parole to the convict -prisoner, there may be some injury to the peace and tranquility. The Superintendent of Police also stated that the victim party is also apprehending some endanger.

(2.) WE have considered the facts averred in the petition for writ and the reply submitted on behalf of the respondents. The convict -prisoner is undergoing life term imprisonment in pursuant to the judgment dated 20.03.2010 passed by learned Additional Sessions Judge (Fast Track) No. 1, Bikaner and he has already served sentence for a period of 6 years 11 months 21 days including the jail remission for a period of 5 months 2 days and the State remission for a period of 6 months as on 17.11.2013. The reason given for denying the parole to the petitioner is quite vague. No specific reasons are mentioned as to how the grant of parole to the convict -prisoner may cause injury to the peace and tranquility and further what is the foundation for having any apprehension of causing injury to the victims. It is well -settled that the parole is required to be granted to bring the convict -prisoner in regular social stream and further to rehabilitate him in society. Such a pious object is not supposed to be frustrated for ill -founded reasons.