Section 14 in Rajasthan Prisoners Release on Parole Rules, 1958
14. Ineligibility for release.
- The following classes of prisoners will ordinarily not be eligible for release on parole:-(a)persons whose ordinary place of residence is outside the State of Rajasthan or who have been convicted by a Court Martial or a Court of another State;(b)Persons convicted under the Explosive Substances Act, 1908;(c)Prisoners who have escaped from the Jail or Police custody or attempted to escape;(d)Persons who have been convicted for offences under sections 121 to 140, 216A, 302, 303, 311, 328, 332, 364, 386, 387, 388, 389, 392, 393, 394, 395, 396, 397, 398, 399, 400, 401, 402, 413, 455, 458, 459 and 460 of the Indian Penal Code, 1860;unless they have undergone [one-fourth] [Substituted vide Notification No. F. 2(58) Horne-8/76, date 20.5.1977 (Published in Rajasthan Gazette part. IV-C, dated 7.6.1977).] of the sentence including remission and the Superintendent of Jail recommends the case in consultation with the District Magistrate with special reasons therefor. In granting parole to prisoners sentenced u/s. 302 I.P.C. the circumstances of the case under which the murder was committed, such as murder committed for possession of land or over honour of women or as a result of family feuds shall be kept in view and favourably considered for parole.
