SOHANLAL Vs. STATE

JUDGEMENT

(1.) The petitioner-convict Sohan Lal has forwarded this parole writ petition from jail for assailing the recommendations dtd. 9/1/2019 whereby, the application submitted by the convict under Rule 18 of the Rajasthan Prisoners Release on Parole Rules, 1958 (hereinafter referred as 'the Rules of 1958') was dismissed. The convict was granted parole of 20 days but he did not surrender back on the due date and over-stayed for a period of ten days. Thereafter he moved an application under Rule 18 (ii) of the Rules of 1958 which reads as under:-

(2.) As per the report of the Social Welfare Department, the convict hails from a poor family. He is an 'Aadiwasi'. During his first parole period, no complaint was received against the convict.

(3.) In this background, we feel that there is no justification behind the decision of the District Parole Advisory Committee in turning down the parole application filed by the convict under Rule 18 of the Rules of 1958.