RAJMI LAL ALIAS RAMJYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ADMIT.

(2.) AT the request of learned counsel both the parties, the writ petition was heard finally and is being disposed of.

(3.) THE convict-petitioner has preferred this parole writ petition for grant of second parole of 30 days, wherein he has contended that he was released on first parole of 20 days and during that period his conduct was satisfactory and there was no complaint against him. He further submits that his conduct during his custody in jail was also satisfactory. He moved an application for grant of second parole, which was rejected only on the ground that report of the concerned Superintendent of police and Welfare Officer have not been received.