SHIV LAL Vs. STATE

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) On going through the original nominal roll of the convict petitioner, it is apparent that he has undergone 16 years of actual imprisonment and 21 years imprisonment with remission. He is presently being housed in the physically challenged ward of the Central Jail, Bikaner.

(3.) The application for permanent parole filed by the convict was accepted by the State Government vide order dtd. 8/2/2019 and it was directed that the convict petitioner shall be released on permanent parole upon his furnishing persons bond in the sum of Rs.50,000.00 with two sureties in the like amount.