RAM LATTU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY this writ petition, the petitioner who is undergoing sentence in the Central Jail, bharatpur, seeks grant of first parole for 20 days under rule 9 of the Rajasthan Prisoners' Release on Parole Rules, 1958. The petitioner was convicted and sentenced by the learned Additional sessions Judge, Sawai Madhopur (Raj.) in Sessions case No. 10/2005. The appeal filed by the petitioner is pending.

(2.) SUBMISSION of the counsel for the petitioner submits that there is a contradictory report of Police Superintendent, Bharatpur and assistant Director, Social Welfare Department, Sawai Madhopur (Raj. ).

(3.) THE Superintendent of Police, Sawai madhopur has mentioned that the petitioner has been ousted from the caste, therefore, there is an apprehension of breach of peace on account of the fact that he will not be be accepted by the society whereas Assistant Director, Social Welfare department, Sawai Madhopur has submitted that the family of the convict is frequently going in the society and they are further having exchange of visit.