BHIM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE convict-petitioner has preferred this writ petition for grant of third parole of 40 days. He has also mentioned that he does not want to file any application for parole before the District Magistrate for the reason that they do not grant parole.

(2.) IT is relevant to mention that there are statutory rules for grant of parole, according to which the Parole Committee has been constituted to consider the case for grant of parole. Unless an application, either oral or in writing, is filed and the same is rejected for any reason whatsoever, we are not inclined to entertain the application for parole directly. In these circumstances, we are not inclined to entertain this parole application at this stage and the same is,

(3.) A copy of this order may be sent for information to convict-petitioner.