PAPPU Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) Pappu @ Dhujinya son of Kesar Lal, has sent a communication to this Court, which has been treated as D.B. Civil Writ Petition (Parole) No. 1214/2015.

(2.) It is stated that Pappu has undergone nine years of actual sentence. He was convicted for the offence under Section 302 read with Section 3(1)(2) of SC/ST Act and has been sentenced to life imprisonment. Parole has been declined to the petitioner by the District Parole Advisory Committee, Tonk on 11.8.2014 on the ground that the police has reported that in case the petitioner is released on parole, it may disturb the public peace.

(3.) The Single Bench of Punjab & Haryana High Court, in Inderjit Singh v. State of Haryana, 1996 3 RCR(Cri) 845, while interpreting the right of convict to parole under Haryana Good Conduct Prisoners (Temporary Release) Act, 1968, had observed as under :-