Girraj @ Gulla S/O Shri Hardhan vs State Of Rajasthan
2021 Latest Caselaw 3317 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        D.B. Criminal Writ Petition (Parole) No. 1357/2021

Girraj @ Gulla S/o Shri Hardhan, Aged About 36 Years, R/o Vill.
Babedi Ps Harsora Distt. Alwar Raj. (At Present In Central Jail
Alwar Raj.) Through His Younger Brother Jagat Singh S/o Shri
Hardhan Aged About 33 Year R/o Vill. Babedi PS Harsora Distt.
Alwar Raj.
                                                                     ----Petitioner
                                    Versus
1.     State    Of   Rajasthan,          Through       The       Secretary   Home
       Secretariat Jaipur
2.     The Dist. Magistrate, Alwar Raj.
3.     Superintendent, Central Jail Alwar
                                                                  ----Respondents

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

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

Order

30/07/2021 Learned counsel for the petitioner submits that the

petitioner was convicted by the trial Court vide judgment dated

24.01.2017 for the offence under Section 376(2)(g) of 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 08 years and 06

months of sentence with remission. He further submitted that the

petitioner has already availed first and second regular paroles and

during that period, he never misused the liberty granted to him

and timely surrendered. He further submits that during

incarceration petitioner's conduct and behaviour has been good.

(2 of 2) [CRLW-1357/2021]

He further submits that being eligible for third regular parole

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

1958, the petitioner's brother applied for releasing the petitioner

on third regular parole of 40 days on 05.07.2021 but the Parole

Committee has not decided the petitioner's application for third

regular parole. He further submits that there is no impediment in

the rules for considering the petitioner's case for third 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

third regular parole 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 /41

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