BHERU @ BHERU BHEEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been sent by post by the petitioner seeking parole of 7 days against the order dtd. 28/1/2025 of the Parole Committee, Chittorgarh, vide which, the parole of the petitioner was rejected.

(2.) Counsel for the petitioner submits that the petitioner has undergone total custody of 9 years, 7 months and 25 days. Counsel further submits that the petitioner was granted first parole from 17/8/2021 to 5/9/2021 for 20 days.

(3.) Learned GA-cum-AAG in his report has submitted that the reason for denying the 7 days' parole was earlier non-compliance by the petitioner to the parole conditions by not surrendering before the Court on 5/9/2021 i.e. the due date after availing 20 days' of parole and was subsequently arrested on 24/11/2021.