MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the State.

(2.) THE convict-petitioner has moved this application for second parole of 30 days, wherein he has mentioned that he was convicted under Section 302 IPC to imprisonment for life. Earlier he was granted first parole of 20 days and his conduct during that period was very good. Thereafter he was also granted emergent parole and there was no complaint against him during that period also. He again became eligible for second parole of 30 days and he moved an application for the same but his case was not included for consideration in the meeting by the Parole Committee, therefore, his case may be considered and he may be granted second parole by this Court.

(3.) THE learned Counsel for the State 2th December, 2008 from Superintendent, central Jail, Kota wherein it has been admitted by him that petitioner is eligible for second parole of 30 days and his case was also forwarded for consideration to District magistrate, Kota, but his case was not included in the meeting, which took place on 23rd June, 2008. During the course of arguments, the learned counsel for the State has assured that his case will now be considered definitely in the quarterly meeting by the District Parole advisory Committee.