BHAWANI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present criminal writ petition has been filed by the convict petitioner for quashing of the order dtd. 30/5/2025 passed by the State Level Parole Committee and for release of the petitioner on permanent parole.

(3.) Learned counsel for the petitioner submits that the petitioner has completed more than 10 years of incarceration after having being convicted under Sec. 376 (2) of IPC and Sec. , 3/4 of the POCSO Act to undergo life imprisonment for remainder of his life vide judgment dtd. 14/9/2017 passed by the Special Judge POCSO Act Cases, Jodhpur in Sessions Case No.69/2017. Learned counsel submits that the conduct of the petitioner had been good after he was released on parole on three occasions.