MOTI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant parole writ petition has been preferred by the convict-petitioner Motiram S/o Deva Ram, who has been convicted for the offence under Sec. 376(2)(f) IPC and Sec. 3/4 of the POCSO Act.

(2.) The convict-petitioner applied for his release on second parole under the Rajasthan Prisoners Release on Parole Rules, 1958 (hereinafter referred to 'the Rules'). The District Parole Advisory Committee, Deedwana-Kuchaman (hereinafter referred as the 'Parole Committee') rejected the application vide order dtd. 10/10/2023 and learned District Magistrate Deedwana-Kuchaman informed the wife of convict-petitioner about the rejection of parole application vide letter dtd. 13/1/2024. It is against this rejection, the convict-petitioner is in writ.

(3.) It was submitted by learned counsel that the petitioner was granted 20 days parole vide order dtd. 12/2/2020, passed by the Court in D.B. Criminal Writ Petition No.540/2019.