PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petitioner, who is languishing in Central Jail, Jodhpur, has preferred the present parole seeking release on parole for 7 days. The petitioner was convicted and sentenced for the offence under Ss. 302, 323/34 of IPC with life imprisonment vide judgment dtd. 26/7/1999.

(2.) The petitioner applied for his release on parole under the Rajasthan Prisoners Release on Parole Rules, 1958 (For short hereinafter called 'the Rules of 1958'). The authorities rejected the application made by the petitioner by their order dtd. 7/3/2024. It is against this rejection, the petitioner is in writ.

(3.) The convict has already undergone a sentence of 12 years and 7 days and 13 years, 5 months and 15 days with remission as on 13/5/2024.