RAMNANDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the State and examined the contents of letter petition as well as reply thereto filed by the State.

(2.) THE petitioner has preferred this parole writ petition for grant of first parole of 20 days. A notice to show cause was given and in response thereto, the respondents have filed their written-reply, wherein they have admitted the contents of the letter petition to the effect that petitioner has completed 1/4th of his sentence of imprisonment awarded by the trial court and his conduct during custody in jail was satisfactory. It is relevant to mention that in the written reply, the respondents have mentioned that this parole writ petition has been preferred in the name of convict Ram Nanda, whereas as per history

(3.) THE reply to writ petition shows that the application for parole of the petitioner was rejected only on the basis of adverse report of the Superintendent of Police and social Welfare Officer, Dausa. However, during the course of arguments the learned Counsel for the State is unable to support the adverse report of Superintendent of Police as well as social Welfare Officer. The same have also not been placed on record. As per Rule 9 of the rajasthan Prisoners (Release on Parole) Rules, 1958, there are only two requirements, which are fulfilled in the present case for grant of