SHEESH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Public Prosecutor for the State. Perused the relevant papers placed on record.

(2.) SHRI Anshuman Saxena, learned Counsel for the petitioner has prayed for release of the petitioner on second regular parole of 30 days. It is submitted that petitioner had already served 1/4th of his sentence of 5 years, 4 months and 27 days imprisonment without remission out of the total sentence of 7 years. His jail conduct was reported as satisfactory inasmuch as, the Assistant Director Social Justice and Empowerment Department, Jaipur also favourably recommended for his release. Petitioner wanted to get his release on second parole of 30 days on the ground of his undergone period of 1/4th sentence. The District Advisory Parole Committee has rejected the application of the petitioner for his second regular parole of 30 days on the basis of adverse police report. Earlier also, petitioner was granted parole for 20 days but he never misused the liberty granted to him. This fact is not controverted by the learned Public Prosecutor.

(3.) IN the result, the writ petition for parole is allowed.