Sanjay @ Saitan Singh vs State Of Rajasthan
2023 Latest Caselaw 3717 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 266/2023

Sanjay @ Saitan Singh S/o Late Shri Moti Singh, Aged About 35 Years, At Present Lodged In Central Jail Jodhpur Through His Brother Shri Bhupendra Singh S/o Late Shri Moti Singh Aged About 40 Years R/o Kito Ka Badiya Ps Devgarh Dist. Rajsamand

----Petitioner Versus

1. State Of Rajasthan, Department Of Home Jaipur

2. The Distt. Collector, Rajasmand

3. The Superintendent, Central Jail Jodhpur

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati. For Respondent(s) : Mr. Anil Joshi, G.A. - cum - AAG with Mr. Rajat Chhaparwal.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

27/04/2023

1. This petition has been filed by the petitioner aggrieved

against the order dated 14.10.2022 (Annex.2), whereby the

application made by the petitioner seeking parole has not been

forwarded to the parole committee with reference to provisions of

Rule 16 of the Rules of 2021.

2. Submissions have been made that as the petitioner was

convicted on 02.11.2012, the Rules of 2021 would not apply and

the application of the petitioner was required to be considered

under the Rules of 1958.

(2 of 4) [CRLW-266/2023]

3. Reliance has been place on Laxman Singh v. State of

Rajasthan & Ors. : D.B. Criminal Writ Petition No.180/2022,

decided on 27.03.2023.

4. In the case of Laxman Singh (supra), it has been laid down

by this Court as under :-

"The present application has been rejected by the District Parole Committee only on account of provisions of Rule 16 (2) (b) of the Rules 2021, wherein, it is inter-alia provided that the prisoners convicted under Section 364 IPC shall not be eligible for release on parole.

The plea raised is that the Rules 2021, in view of the fact that petitioner was convicted on 17.07.2011 and the Rules came into force on 30.06.2021, would have no application.

Hon'ble Supreme Court in the case of Hitesh (supra) inter-alia observed as under:-

"4 Following the law laid down by this Court, in determining the entitlement of a convict for premature release, the policy of the State Government on the date of the conviction would have to be the determinative factor. However, if the policy which was prevalent on the date of the conviction is subsequently liberalised to provide more beneficial terms, those should also be borne in mind."

(emphasis supplied)

After making the above observations, the Court inter-

alia came to the following conclusion:-

"15 Be that as it may, we are of the considered view that the circumstances which have been set out in the earlier part of this order order should merit fresh consideration by the State Government. Since the grant of premature release is essentially an executive function relatable to Article 161 of the Constitution, we are of the view that it would be appropriate to direct that the matter should be re-

evaluated bearing in mind all the relevant circumstances some of which have been noted above. There is merit in the submission which has been urged on behalf of the petitioner that if the fact that the petitioner was involved in a murder, following a money dispute, is held to be a ground for rejection of his 5 application for premature release, he would be effectively debarred from

(3 of 4) [CRLW-266/2023]

seeking premature release at any point of time in the future though the coaccused involved in the same crime have since been released. It merits emphasis that this is not a ground for rejection in the policy of 9 July 1992.

16 In the circumstances, we direct the competent authority of the State Government to reconsider the application of the petitioner for the grant of premature release after duly applying its mind to the relevant facts and circumstances, including those which have been noted above. The application shall be considered in accordance with the policy document dated 9 July 1992 which held the field on the date of the conviction. This exercise shall be completed within a period of two months."

(emphasis supplied) It can be seen that the Hon'ble Supreme Court came to the conclusion that policy of the State on the date of conviction would be the determinative factor and in case the policy is subsequently liberalized, the same would be taken into consideration while dealing with the application of premature release by the Authorities.

A Division Bench of this Court at Jaipur Bench in the case of Anil Kumar (supra) following the judgment in the case of Hitesh (supra) inter-alia came to the following conclusion:-

"10. In view of judgment of Hitesh @ Bavko Shivshankar Dave vs State of Gujarat(supra) and as per the Rules prevalent at the time of his conviction, petitioner is entitled to be released on permanent parole. Also, taking note of the fact that co-accused have been given benefit of permanent parole, the writ petition(parole) deserves to be allowed."

In view of the above, the rejection of petitioner's application by the District Parole Committee relying on the provisions of Rules 2021 cannot be sustained.

Insofar as, the Rules 1958 are concerned, the right to get parole under Provisions of Rule 14 of the said Rule 1958, in case, where a person has been convicted for the offence inter-alia under Section 364 IPC is not absolute.

In view of the above, the petition filed by the petitioner is partly allowed. The order dated 02.11.2021 (Annex.1) passed by the District Parole Committee qua the petitioner is set aside.

The matter is remanded back to the Committee to consider the case of the petitioner keeping in view the provisions of Rules 1958 and the fact that petitioner was accorded parole on several occasions earlier.

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Needful may be done by the Committee within a period of three weeks from the date of this order."

5. In view of the above fact situation, rejection of application of

the petitioner with reference to the Rules of 2021, cannot be

countenanced.

6. Consequently, the petition filed by the petitioner is allowed in

part. The respondents are directed to forward the case of the

petitioner to the District Parole Committee for being considered in

accordance with law i.e. Rules of 1958.

7. Needful be done by the Committee with utmost expedition,

preferably within a period of two months from the date of this

order.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J 34-Rmathur/-

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