KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE instant petition has been registered on the letter of convict-Kailash, who is undergoing a sentence of imprisonment for life of offence under Section 302/34 IPC. THE jail department has furnished the requisite information in the prescribed proforma. He has already undergone a sentence of 06 years and 04 months. THE parole committee has rejected the application for parole only on the ground of adverse police report. We have repeatedly expressed that ipsi dixit reasons of adverse police report cannot be the ground for refusing the parole.

(2.) CONSIDERING all the facts and circumstances of the case, it is directed that the petitioner-Kailash S/o Amra Ram shall be released on parole for a period of 20 days on just and appropriate conditions determined by the Superintendent, Central Jail, Jodhpur to his own satisfaction. The Superintendent, Central Jail, Jodhpur will also give a date for surrender. A copy of this order may be sent to the convict.