Balram @ Balla S/O Shri Harikesh vs State Of Rajasthan
2021 Latest Caselaw 3202 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            D.B. Criminal Writ Petition No. 1339/2021

Balram @ Balla S/o Shri Harikesh, Aged About 25 Years, R/o
Nayapura Ps Sadar Karauli Dist. Karauli Raj. (At Present In
Special Central Jail Shyalawas Dausa) Through His Cousin
Brother Dilip Kumar S/o Shri Chotu Lal Aged About 38 Years R/o
Kamarpur Ps Karauli Dist. Karauli Raj.
                                                                    ----Petitioner
                                   Versus
1.     State   Of   Rajasthan,         Through        The       Secretary   Home
       Secretariat Jaipur
2.     The Dist. Magistrate, Karauli Raj.
3.     Superintendent, Special Central Jail Shyalawas Dausa
                                                                 ----Respondents

For Petitioner(s) : Mr. Vishram Prajapati, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

27/07/2021 Learned counsel for the petitioner submits that the

petitioner was convicted by the trial Court vide judgment dated

16.10.2018 for the offence under Section 302/34 IPC and

sentenced to undergo life imprisonment. He filed an appeal before

this Court which is pending consideration. He further submits that

the petitioner has already served more than 6 years of sentence

with remission. The petitioner has already served ¼ of his

sentence. He further submits that being eligible for first regular

parole under Rule 9 of the Rajasthan Prisoners (Release on Parole)

Rules, 1958, the petitioner applied for first regular parole of 20

days but the Parole Committee has not decided the petitioner's

(2 of 2) [CRLW-1339/2021]

application for first regular parole. He further submits that there is

no impediment in the rules for considering the petitioner's

application for first regular parole.

Having regard to the submissions made by the learned

counsel for the petitioner, the authorities concerned/Parole

Committee are directed to decide the petitioner's application for

first regular parole of 20 days under Rule 9 of the Rajasthan

Prisoners (Release on Parole) Rules, 1958, if pending with it,

expeditiously but not later than four weeks from the date of

receipt of certified copy of this order.

Petition stands disposed of accordingly.

(CHANDRA KUMAR SONGARA),J (PRAKASH GUPTA),J

Ashish Kumar /30

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