MUKESH @ PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been filed by the convict-petitioner Mukesh @ Pappu S/o Shri Prabhatya @ Prabhati Lal seeking First Regular Parole u/Rule 9 of the Rajasthan Prisoner (Release on Parole) Rules, 1958.

(2.) The petitioner was convicted under Section 302 & 376 (2) of IPC passed by the learned Additional Sessions Judge, Sawaimadhopur in Sessions case No.3/2012 vide judgment dated 06.02015 and sentenced to life imprisonment with the rider to effect sentence till life and not be entitled to any kind of remission in the sentence.

(3.) It is true that in terms of the judgment dated 06.02.2015 the convictpetitioner is not entitled to claim any remission to which he is entitled but at the same time that may not take away his right of seeking regular parole which is contemplated under the Scheme of Rules, 1958.