LAKHAN SINGH Vs. STATE

JUDGEMENT

(1.) BY way of this petition, accused-petitioner seeks second parole, which was declined by the Parole Advisory Committee vide its meeting dated 08. 06. 2009 on the basis of the report of the Superintendent of Police, Bharatpur.

(2.) HEARD learned counsel for the parties and perused the material available on record.

(3.) IT is not disputed that the petitioner has already suffered sentence of eight-years-4-months-and-14-days as on 30. 06. 2009, including remission and, therefore, he is eligible for consideration of second regular parole for a period of 30-days as per Rules.