ANI @ HANIF AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners under Art. 226 of the Constitution of India for grant of first regular parole.

(2.) The petitioners are at present serving life sentence in the Central Jail, Kota.

(3.) The learned counsel submits that the petitioners applied for regular parole but the same was refused to them by the Parole Advisory Board without assigning any reasons. There was no complaint about their conduct when they were in jail or when they were out, after the order of acquittal passed by the High Court. The conduct of petitioners had always remained good in jail even after the judgment of the Supreme Court. The Social Welfare Department as well as jail authorities submitted their report in favour of the petitioners but the parole was refused only on the ground that the report of Superintendent of Police was against the release of petitioners on parole. He has also drawn our attention towards the orders; Annexures 1 to 4 passed in this respect by the District Magistrate and Advisory Board.