- (1.) The accused-petitioner has been convicted for offence under Sections 396, 397 and 398 I.P.C. and he has already served out sentence of 07 years, 09 months and 28 days as on 09/5/2010 including the jail remission and State remission.
(2.) The petitioner was extended the benefit of first parole of 20 days in view of order of this Court dated 7.8.2008 passed in D.B. Criminal Parole Writ Petition No.4505/2008.
(3.) The respondent-State has rejected the petitioner's prayer for his release on second parole by giving reasons, which are given in all cases irrespective of facts of the case and ignoring the fact that the accused-petitioner has already already been granted parole by the order of the authority or order of High Court and he served the same without violating the conditions of parole. The reasons given are not sufficient for denial of parole.;