Rajasthan High Court - Jodhpur
Atul Kumar @ Samlesh Kumar vs State Of Raj on 8 August, 2012
Author: Govind Mathur
Bench: Govind Mathur
1
D.B. CRIMINAL PAROLE WRIT PETITION NO.6269/2012
Atul Kumar
Vs.
State of Rajasthan
DATE OF ORDER :: 8.8.2012
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MS. JUSTICE NIRMALJIT KAUR
By Post.
Mr. KR Bishnoi, Addl. Government Advocate.
...
A letter addressed to this Court by the convict-prisoner is treated as a petition claiming parole. The convict-prisoner on being convicted for an offence punishable under Section 302 IPC was lodged at Central Jail, Jodhpur.
The District Parole Advisory Committee, Jodhpur rejected the first regular parole to the petitioner by relying upon the recommendation made by the District Magistrate, Firozabad (U.P.). Under the communication dated 13.4.2012, the District Magistrate, Firozabad stated that the petitioner is having five bighas of land and also a house having four rooms at his native place and his mother, brother and sister are residing therein. However, an apprehension is made regarding absconding of the petitioner, but no reason is given for such apprehension.
Having considered all the facts and circumstances of the case and also looking to the objects of the Rajasthan Prisoners Release 2 on Parole Rules, 1958, we deem it appropriate to grant this application. Accordingly, the same is allowed. The respondents are directed to release the convict-petitioner Atul Kumar S/o Aaram Singh on parole for a period of 20 days in accordance with the Rules of 1958.
[NIRMALJIT KAUR], J. [GOVIND MATHUR], J. RM/