DEENDAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a letter petition sent by the petitioner-prisoner Deendayal @ Deenu son of Shravan Lal, resident of Sabji Mandi, Nayapura, Kota with the prayer that he may be released on first regular parole of 20 days as his petition under Rule 9 of the Rules of 1958 was rejected by the Advisory Committee.

(2.) This petition came to be filed on 15.06.2009 and the notices were ordered to be issued and the reply to the same has been filed by the respondents on 22.10.2009.

(3.) In the meanwhile, the application which was submitted by the prisoner-petitioner before the authorities concerned has come to be decided in the meeting of the District Advisory Committee, Kota held on 26.08.2009. The committee rejected the application inter alia on the ground that the Superintendent of Police, Kota and the Superintendent, Central Jail, Kota, where the prisoner-petitioner is lodged, have given adverse reports, against the petitioner. In the reply also the same grounds have been taken which find mention in the report of the Advisory Committee.