DATAR SINGH Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The convict-petitioner has forwarded the instant writ petition from jail seeking a direction that he should be released on first parole of 20 days. The application filed by the convict for release on first parole has been rejected by the District Parole Advisory Committee, Churu vide its recommendations dtd. 18/2/2019.

(3.) On going through the material available on record, it is clear that the petitioner's co-convict Sanjay Pandey was granted first parole by this Court vide order dtd. 27/2/2019 passed in D.B. Criminal Writs No. 67/2019.