DHANARAM Vs. STATE

JUDGEMENT

(1.) The instant parole writ petition has been filed by life convict Dhanaram from Central Jail, Ajmer seeking a direction for his release on first parole of twenty days.

(2.) The District Magistrate, Nagaur dismissed the parole application of the convict-petitioner by order dtd. 27/8/2018 observing that the convict has criminal antecedents and if he is released on parole, law and order situation of the society may be disturbed.

(3.) We are of the view that the reasons assigned by the competent authority in the order dtd. 27/8/2018 for denying parole to the convict are far from satisfactory and are rather absolutely vague, laconic and unsustainable. The petitioner's Counsel has placed on record the copy of the judgment dtd. 1/10/2010, as per which the accused has been acquitted in one of the cases registered against him. The record of the two other criminal cases which were decided way back in the year 2005 and 2010 respectively have been destroyed. We thus, feel that the convict-petitioner does not have any such grave criminal antecedents, which is sufficient to sustain the adverse recommendations whereby the parole application of the convict-petitioner was rejected. Otherwise also, maintaining law and order situation in the society is the duty of the State authorities. By merely citing this reason in a casual manner, they cannot shirk their responsibilities.