MAMTA Vs. STATE

JUDGEMENT

(1.) The instant petition has been registered on the letter of convict, who is languishing in Women Central Jail, Jodhpur, being convicted and sentenced for the offence punishable under Ss. 376, 120B and 384 IPC.

(2.) The Parole Committee has rejected the application on the ground of adverse police report.

(3.) This Court has considered the decision of Parole Committee rejecting the parole claimed. The convict has already undergone a sentence of 03 years. It is pertinent to note that the convict-prisoner does not suffer from any ineligibility for her release on parole as prescribed under Rule 14 of the Rajasthan Prisoners Release on Parole Rules, 1958.