RAM SAHAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the State and perused the parole writ petition as well as the reply thereto.

(2.) THE convict-petitioner has preferred this parole writ petition for grant of first parole of 20 days.

(3.) A notice to show cause was given to respondents and in response thereto a reply to the writ petition has been filed, wherein the state has admitted that petitioner has already undergone 5 years, 5 months and 25 days imprisonment as on 25th October, 2008 and as such he has completed 1/4th of his total sentence awarded by the trial court. The learned Counsel for the State also admits that conduct of the petitioner during jail custody was also satisfactory. His submission is that 7th August, 2008. He further submits that petitioner has moved another application for grant of parole and the same is pending, therefore, the present writ petition is liable to be dismissed as premature.