FATEH LAL @ FANTA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant parole petition has been filed by the petitioner/convict, Fateh Lal @ Fanta Lal s/o Harla, from Open Air Camp, Chittorgarh, for release of him on permanent parole on the ground that he has completed 14 years of sentence awarded to him including remission.

(2.) The case of the petitioner was considered by the respondents vide order dated 27-11-2015 and the prayer of the petitioner was rejected on the ground that the petitioner/convict failed to deposit the amount of fine to the tune of Rs. 1,00,000/- imposed upon by the learned trial court while convicting him for the offence under Section 8/18 of the N.D.P.S. Act for ten years' rigorous imprisonment with a fine of Rs. 1,00,000/-, with the default stipulation to undergo one year's additional simple imprisonment.

(3.) The contention of the learned Public Prosecutor is that till consideration, the petitioner/convict did not deposit the amount of fine of Rs. 1,00,000/-, therefore, his prayer was rejected by the State Level Parole Committee vide its order dated 27-11-2015.