ANWAR ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ADMIT.

(2.) AT the request of learned counsel for both the parties, the writ petition was heard finally and is being disposed of.

(3.) THE petitioner has preferred this writ petition for grant of first parole of 20 days contending therein that he has already completed 1/4th of his sentence of imprisonment awarded by the trial court and his conduct during his custody in jail was also satisfactory, therefore, he moved an application for grant of parole before the competent authority under Rule 9 of the rajasthan Prisoners (Release on Parole) Rules, 1958, but the same has been rejected by the parole committee only on the basis of adverse report of the Superintendent of Police, which not based on any material or evidence whatsoever, therefore, his writ petition is liable to be allowed.