RAMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) WE have heard the learned Deputy Government Counsel for the State and also perused the record as well as the reply to the writ petition.

(2.) THIS letter petition was sent by post by the prisoner-petitioner Ramesh son of Shri Laxman Lal Meena, whose application for being released on first regular parole of 20-days was rejected by the Advisory Committee.

(3.) THERE is no such allegation or material on record to suggest that during this period when the petitioner was on bail, he tempered with the evidence and misused the liberty granted to him. Keeping in view the principles regarding release of the prisoners on parole, we deem it just and proper to accept this petition and direct the release of the petitioner on first regular parole for 20-days, as per rules on usual terms and conditions.