- (1.) This parole petition has been filed under Article 226 of the Constitution of India with the prayer that the order dated 11.02.2020 issued pursuant to the meeting of Permanent Parole Committee dated 10.01.2020 whereby the petitioner has been denied permanent parole on the ground of non availing of three regular paroles, be quashed.
(2.) It has been submitted in the petition that vide judgment dated 01.11.2013 passed by the Trial Court, the petitioner was convicted for the offence under Sections 395 , 342 and 457 of IPC and sentenced to undergo 10 years rigorous imprisonment.
(3.) It has further been submitted that the petitioner has served about 7 year and 8 month of imprisonment out of the total sentence of 10 years. In this way, he has served a substantive part of his sentence. He was also released on regular paroles of 20 days and 30 days by the Parole Committee. He never misused the liberty of parole and on completion of the parole period he surrendered before the concerned authority on due date. During incarceration, the conduct of the petitioner has remained absolutely good and he is continuously getting remission in jail on the basis of his good conduct and behavior. Thus, he is entitled to be released on permanent parole.;