JAMAL KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant parole writ petition has been filed by petitioner Jamal Khan being the father of the convict Ayub seeking a direction for release of his son on first regular parole for a period of twenty days.

(2.) The District Parole Committee, Bhilwara rejected the parole application of the convict prisoner by order dtd. 07/03/2019 on the basis of adverse recommendations of Superintendent of Police, Ajmer wherein it was apprehended that if the convict is released on parole, the possibility of breach of peace and unrest cannot be ruled out as the complainant resides in the same locality in which the convict prisoner's family is residing. It was further observed that convict prisoner Ayub is an habitual offender and, there is every possibility of his absconding, if released on parole. The Department of Social Justice and Welfare has also endorsed the same views as expressed by the Superintendent of Police, Ajmer.

(3.) The State Government has filed reply to the writ petition reiterating the same grounds on the basis of which the District Parole Committee rejected the case of the convict prisoner.