RAJENDRA Vs. STATE

JUDGEMENT

(1.) The instant writ petition has been preferred on behalf of the convict-petitioner Rajendra @ Goru, whose application for release on second parole of 30 days has been rejected by the District Parole Advisory Committee, Hanumangarh vide its minutes dtd. 30/5/2019.

(2.) The Parole Advisory Committee assigned the following reasons for rejecting the parole application of the convict petitioner.

(3.) It is pleaded at Para No. 3 of the writ petition that it was the application for grant of second regular parole filed on behalf of convict which was rejected by the District Parole Advisory Committee. Suffice it to say that in this background, consideration of the circumstances prevailing during the first parole period of the convict was absolutely imperative.