- (1.) This petition has been filed being aggrieved of the order dated 20.12.2019 passed by the District Parole Advisory Committee, Dausa declining the release of the petitioner on first regular parole.
(2.) Learned Counsel for the petitioner submits that the petitioner is admittedly eligible for first regular parole, as he has served sentence over six years. His jail conduct has remained satisfactory. Local Police as well as Social Welfare Department have not submitted their report in favour of the petitioner, but it is without any reasonable basis or evidence.
(3.) Learned Counsel for the respondents has opposed the petition.;