Rajasthan High Court
Gyanendra Shukla S/O Kamal Kumar vs Director General Of Police (Prisoners) ... on 11 December, 2023
Bench: Arun Bhansali, Ashutosh Kumar
[2023:RJ-JP:38763-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition No. 1537/2023
Gyanendra Shukla S/o Kamal Kumar, Aged About 29 Years, R/o
Mirjapur Alias Todhakpur, Police Station Lalganj, District
Raibarely, Uttar Pradesh Presently Tenant House Of Pappu
Meena, Opposite 21 Number Bus Stand, Near Vaishali City, Sirsi
Road, Meenawala, Police Station Karni Vihar, Jaipur. (At Present
Confined In Central Jail Jaipur)
----Petitioner
Versus
1. Director General Of Police (Prisoners), Govt. Of
Rajasthan, Jaipur.
2. The District Collector And District Magistrate, Jaipur.
3. The Superintendent, Central Jail, Jaipur.
----Respondents
For Petitioner(s) : Mr.Lalit Gautam with Mr.Ajeet Singh
Devanda
For Respondent(s) : Mr.NS Gurjar, AGA
HON'BLE MR. JUSTICE ARUN BHANSALI
HON'BLE MR. JUSTICE ASHUTOSH KUMAR
Order
11/12/2023
1. The present writ petition has been filed by the petitioner
aggrieved of rejection of his prayer for grant of first parole of 20
days by the District Magistrate, Jaipur vide its order dated 30 th
May, 2023.
2. The application has been rejected by observing that as under
Rule 16(1) of the Rajasthan Prisoners Release on Parole Rules,
2021 ('Rules of 2021'), the petitioner has not completed half
sentence along with remission, thus he is not eligible for first
parole.
[2023:RJ-JP:38763-DB] (2 of 3) [CRLW-1537/2023]
3. Learned counsel for the petitioner made submissions that as
the petitioner was convicted by judgment dated 24 th June, 2019,
his case would be governed by Rajasthan Prisoners Release on
Parole Rules, 1958 ('Rules of 1958'), wherein on completion of
1/4th sentence, the prisoner is entitled for seeking parole.
4. The reply to the petition has been filed by learned counsel
for the respondents with reference to a Circular dated 26 th June,
2019 (Annexure - R/2), interalia, indicating that as in case of life
convicts, the period of ¼ cannot be determined, thus they cannot
be released on parole.
5. Based on it, the petition has been contested, however, it is
indicated that the petitioner has already undergone the sentence
for 7 years and 17 days as on 20 th September, 2023 including
remission.
6. We have considered the submissions made by learned
counsel for the parties and perused the material available on
record.
7. So far as the applicability of Rules of 2021 or Rules of 1958
is concerned, the issue has been set at rest by Principal Seat at
Jodhpur in the case of Laxman Singh vs. State of Rajasthan &
Ors. : D.B. Criminal Writ Petition No.180/2022 decided on
27.03.2023, wherein it has been laid down that the relevant date
for applicability of Rules will be the date, on which, the conviction
took place and as in the present case, the petitioner has been
convicted on 24th June, 2019, his case would be governed by the
Rules of 1958, wherein on completion of ¼ sentence, he is eligible
for grant of first parole.
[2023:RJ-JP:38763-DB] (3 of 3) [CRLW-1537/2023]
8. So far as the reliance, placed by learned counsel for the
respondents, on the Circular dated 26th June, 2019 is concerned, it
appears that the said Circular has been issued in reference to the
rules, wherein Rule 15(d) of the Rules of 1958 clearly provided
that for the purpose of the rules, life sentences be reckoned as 20
years and in Rule 17(d) of the Rules of 2021, again it has been
indicated that life sentences served for the purpose of rules shall
be reckoned as 20 years.
9. In that view of the matter, the petitioner, on completion of 5
years' sentence along with remission, is entitled for grant of first
parole.
10. Consequently, the rejection of prayer of the petitioner with
reference to Rules of 2021 and sought to be supported by Circular
dated 26th June, 2019 (Annexure - R/2) cannot be countenanced.
11. Consequently, the petition is allowed. The minutes dated 30 th
May, 2023 (Annexure - 2), qua the petitioner, are quashed and set
aside. The respondents are directed to release the petitioner on
first parole of 20 days, upon his furnishing personal bond in the
sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the
satisfaction of the Superintendent, Central Jail, Jaipur on the usual
terms and conditions. The Superintendent, Central Jail, Jaipur
shall be at liberty to impose other adequate and reasonable
conditions to ensure return of the convict to the custody after
availing the parole. The term of parole shall be computed from the
date of his actual release.
(ASHUTOSH KUMAR),J (ARUN BHANSALI),J
Preeti Asopa /14
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