MATHUR, J. - (1.) THIS writ petition has been registered on the letter of petitioner convict Sopat Ram.
(2.) THE grievance of the petitioner is that he has been refused parole because of the adverse report given by the Superintendent of Police. It is submitted that inspite of the fact that the Sarpanch had recommended for parole, the same has not been taken into consideration. A reply has been filed supported by affidavit of Dr. A. R. Niazi, Superintendent, Central Jail, Bikaner, stating that the case of the petitioner was forwarded to the District Magistrate but it was rejected on the ground of adverse report of the Superintendent of Police. A copy of the said decision is also placed on record. We have perused the proceedings of the District Advisory Parole Committee. No good reasons have been given for the adverse police report. We are of the view that unless there are very strong reasons, the prayer for parole should not be rejected only on the ground of adverse police report. In view of the aforesaid, we allow this petition and direct the respondents to re-consider the case of the petitioner convict in right perspective. .;