LACHCHHI @ LAXMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The convict-petitioner Lachchhi @ Laxman S/o Shri Chandan Singh has preferred instant petition u/R.9 of the Rajasthan Prisoners Release on Parole Rules, 1958 for grant of first regular parole of 20 days.

(2.) The petitioner on being convicted by the ld. trial judge is serving life sentence in Central Jail, Sewar, Bharatpur.

(3.) Counsel for petitioner submits that the petitioner being eligible for seeking first regular parole of 20 days submitted application u/R.9 of the Rules, 1958 and as regards, jail conduct of the petitioner is concerned, the same has been found to be satisfactory and the Social Welfare Department has recommended the case of the petitioner for grant of parole and the only reason for not extending the first regular parole to the petitioner to which he is otherwise entitled for is adverse police report but as it reveals is mechanically drafted and no tangible evidence has been placed on record in support thereof.