DEVI LAL Vs. STATE

JUDGEMENT

(1.) Letter petition has been sent by petitioner seeking 1st parole Under Rule 9 of Rajasthan Prisoner's Release on parole Rules, 1958 ("Rules 1958"), which was declined by respondents vide order dt.26/04/07.

(2.) As alleged, petitioner was sentenced for offence Under Section 8/18, 8/29 & 8/21 of NDPS Act to undergo Ten years' RI vide judgment dt.28/04/03 (Sess. Case No. 26/04) passed by Special Judge (NDPS Cases), Chhabra (Baran) and presently is undergoing sentences in District Jail, Baran.

(3.) On completion of 1/4th of his sentence petitioner claiming himself as eligible, applied for first regular parole for twenty days on the ground of sickness of his old aged father. As per para 3 of the reply to instant petition, petitioner has served out imprisonment for seven years nine months and 24 days on 09/03/09. His case was placed for consideration before District Parole Committee which was rejected vide order dt.26/04/07 (Ann.1) on the premise of there being adverse reports of District Collector, Baran and Superintendent of Police, Baran.