RAJKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal writ petition has been filed by the petitioner- Rajkumar through his wife-Smt. Rekha with the prayer to release the petitioner on second regular parole for a period of 30 days.

(2.) The District Collector and District Magistrate, Bundi in its meeting dtd. 24/8/2023 has denied the second regular parole of the petitioner.

(3.) Learned counsel for the petitioner submitted that the petitioner was released on first regular parole for 20 days from 29/4/2022 to 18/5/2022 and after completion of the period, he had surrendered before the Jail Authorities.