LALIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the State.

(2.) THE convict-petitioner has preferred this writ petition for grant of first parole of 20 days. He was convicted under the provisions of N. D. P. S. Act to 10 years rigorous imprisonment. A notice to show cause was given and in response thereof, the respondents have filed their reply to writ petition, wherein this fact has been admitted that petitioner has completed more than 1/4th of his sentence of imprisonment awarded by the trial court, but an objection has been raised that conduct of petitioner during his custody in jail was not satisfactory. A specific objection has been taken that petitioner remained absent from Jail work-shop from 7th August, 2003 and he was punished with jail penalty. In these circumstances, one of the requirement regarding