FIROJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This D.B. Criminal Writ Petition has been filed by the petitioner seeking pre-mature release under the Rajasthan Prisons (Shortening of sentences) Rules, 2006 hereinafter to be referred as (The Rules of 2006).

(2.) The petitioner was convicted by the Additional District and Sessions Judge (Fast Track) Swai Madhopur, District Swai Madhopur vide judgment dtd. 5/4/2010 in Sessions case No. 16/2008 for offences under Ss. 148, 302/149 IPC and sentenced to undergo life imprisonment, against which the petitioner preferred D. B. Criminal Appeal No. 282/2010 which was dismissed by this Court on 21/4/2017.

(3.) Thereafter on the basis of recommendation made by the State Level Parole Committee the petitioner was released on permanent parole vide order dtd. 23/4/2021. Thereafter the petitioner applied for pre-mature release under Rule 8 of the Rules of 2006 and the Advisory Committee considered the case of the petitioner in its meeting dtd. 14/12/2022 and rejected the application of the petitioner for pre-mature release.