RAJENDRA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THIS parole writ petition has been filed by the petitioner through his wife for grant of first regular parole of 20 days. Learned counsel for the petitioner has contended that the petitioner is in judicial custody since long, therefore, he is entitled for grant of first regular parole of 20 days as per Rule 9 of the Rajasthan(Prisoners Release on Parole) Rules, 1958. The petitioner applied for first regular parole which was forwarded to the District Parole Advisory Committee, Bharatpur, but the same has been kept pending on the ground of non -receipt of report of Superintendent of Police, Bharatpur as well as Probation Officer, Social Welfare Department in the meeting dated 22.10.2014. It is further contended that the petitioner has no hope with the authority for early disposal of petitioner's case for grant of first regular parole. Learned counsel for the petitioner has cited decision dated 18.11.2014 rendered by Division Bench of this Court in the case of Rajesh Maurya @ Charan Singh v. State of Rajasthan & Ors., (S.B. Civil Writ Petition (Parole) No. 12857/2014) wherein the Division Bench of this Court directed the Principal Secretary (Home), State of Rajasthan, Jaipur to issue a direction to all concerned District Collectors to hold meeting of the appropriate authority, which has to consider grant of parole every month preferably on 1st Monday of the month or according to the convenience of the appropriate authority. It was further directed that meeting of the appropriate authority must be held once a month so that prayer for grant of parole is considered by the concerned authority and the Courts are not burdened with unnecessarily filing of the paroles cases.

(2.) IN view of the submissions made by learned counsel for the petitioner and decision rendered by Division Bench of this Court in the case of Rajesh Maurya @ Charan Singh (supra), present parole writ petition is disposed of with direction to the respondents to consider the prayer of the petitioner for grant of first regular parole of 20 days in accordance with the provisions of the law in the next meeting, which is to be held, as per the directions issued by the Division Bench of this Court in the aforesaid case or within two months from the date of production of copy of this order.