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Rajasthan High Court - Jodhpur

Shankar Lal vs State on 19 January, 2019

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                     S.B. Criminal Writs No. 1/2019

Shankar Lal, S/o Khiyaram Meghwal, R/o Mogas, Ps Degana, Dist
Nagaur (Central Jail Ajmer)
                                                                      ----Petitioner
                                      Versus
1.       State, Through Secretary
2.       Collector, Nagaur
3.       Superintendent, Central Jail Ajmer
                                                                   ----Respondents


For Petitioner(s)           :     By Post
For Respondent(s)           :     Mr. V.S. Rajpurohit, Public Prosecutor



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 19/01/2019

1. The instant petition has been registered on the letter of convict, who is languishing in Central Jail, Ajmer, being convicted and sentenced for offence punishable under Sections 363, 366A, 376(2)(j) IPC and Section 3/4 of POCSO Act with ten years' rigorous imprisonment and default stipulation.

2. The Parole Committee has rejected the application on the ground of adverse police report.

3. The Jail Department has submitted its reply.

4. This Court has considered the decision of Parole Committee rejecting the parole claimed. The convict has already undergone a sentence of 04 years 07 months and 00 days as on 11.1.2019. It is pertinent to note that the petitioner does not suffer from any ineligibility for his release on parole as prescribed under Rule 14 of the Rajasthan Prisoners Release on (Downloaded on 04/06/2021 at 09:27:40 PM) (2 of 2) [CRLW-1/2019] Parole Rules, 1958. More so, Ipsi dixit reason of adverse police report cannot be a ground for refusing parole. It is well settled that parole is a device for reformation of a criminal for his rehabilitation in society. The object of parole can't be frustrated on the basis of vague and ill-founded reasons.

5. Accordingly, this petition is allowed. The respondents are directed to release convict-petitioner Narayan S/o.Khinya Ram to avail 20 days first parole as per provisions of the Rules of 1958 provided he furnish two sureties in a sum of Rs.25,000/- each and a personal-bond of Rs.50,000/- to the satisfaction of Superintendent, Central Jail, Ajmer. The Superintendent, Central Jail concerned will give a date for surrender of convict and shall also be at liberty to impose other reasonable and adequate conditions to ensure his return to the State custody after availing the parole.

A copy of this order may be sent to the convict.

(Dr. PUSHPENDRA SINGH BHATI),J Sanjay (Downloaded on 04/06/2021 at 09:27:40 PM) Powered by TCPDF (www.tcpdf.org)