GEETA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed by Geeta Devi for grant of first regular parole to her under Rule 9 of the Rajasthan Prisoners (Release on Parole) Rules, 1958. Vide judgment dated 17.05.2017 passed by the Additional Sessions Judge No.4, Sikar in Sessions Case No.27/2015, she has been convicted for the offences under Sections 302 read with Section 120B and Section 201 IPC and was sentenced to undergo imprisonment for life. After she completed incarceration of five years, she applied for grant of first regular parole. The Parole Advisory Committee in its meeting dated 15.07.2019, rejected her application on the basis of the report of the police that if she is granted parole and comes to village Mithi Kothi Tan Kuli i.e. her in-laws place, there might be danger to her life.

(2.) The petitioner submitted second application stating therein that she does not intend to visit the place of her in-laws and that during parole she would stay at her parents house with her mother in village Dula-Ki-Dhani, Manda Surera, Tehsil Dantaramgarh, District Sikar, which is more than 30 kms. away from her in-laws place. Again the Parole Advisory Committee has mechanically rejected her application on the basis of similar adverse police report, even though her jail conduct, as per the nominal roll filed by the respondents along with their reply, is found to be satisfactory.

(3.) We have heard the rival submissions of the parties and perused the material available on record.