JAI KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ADMIT.

(2.) AT the request of the learned counsel for the State, the writ petition was heard finally and is being disposed of.

(3.) THE convict-petitioner Jai Kishan @ Ghasu has preferred this Parole Writ Application for grant of first parole of 20 days contending therein that he has already completed 5 years of his sentence of imprisonment, which includes the remission period, but his application is not being considered on the ground that he has not completed 1/4th of his sentence of imprisonment; whereas in case the period of 22 months imprisonment, which is the period for which he remained in jail during trial of the case, is counted in the period of his sentence of imprisonment served then it completes the period of 1/4th of his sentence of imprisonment awarded by the trial court, therefore, his application may be directed to be considered or may be allowed by this Court directly.