ASHOK KUMAR Vs. STATE OF RAJASTHAN & ANOTHER

JUDGEMENT

(1.) This writ petition(parole) has been filed by the petitioner Ashok Kumar through his next friend Sita Ram, who has been convicted for offence under Sections 302 and 201 IPC by the Court of learned Special Judge(Dacoity Affected Area), Bharatpur vide its judgment dated 07.05.2001 in Sessions Case No. 31/2001 and has been sentenced to undergo life imprisonment. The petitioner filed criminal appeal before this court which was dismissed.

(2.) The petitioner has approached this Court with the grievance that the State Parole Advisory Committee, Jaipur in its meeting dated 13.08.2014 has rejected application of the petitioner seeking his release on permanent parole.

(3.) As per the averments of the writ petition, the petitioner applied for permanent parole and his case was considered by the aforesaid Committee in its meeting dated 13.08.2014. However, the Committee did not recommend his case for release on permanent parole on the premises that conduct of the petitioner could not be ascertained as he had not availed any parole and the petitioner absconded from Open Air Jail Camp, Beechwal on 04.09.2008 and was admitted to jail again on 24.09.2008.