Narendra Kumar Jain, J. - (1.) HEARD the learned Counsel for the parties.
(2.) CONVICT -Petitioner Sanju Singh has preferred this parole writ petition for grant of first parole of 20 days under the provisions of Rajasthan Prisoners Release on Parole Rules, 1958 (for short 'the Rules of 1958'). Submission of the learned Counsel for Petitioner is that Petitioner has already completed 1/4 of his sentence of imprisonment and his conduct during jail custody is satisfactory, but only on the basis of adverse report of the concerned Superintendent of Police, the District Parole. Advisory Committee has rejected his application, therefore, he has preferred this writ petition challenging the order of District Parole Advisory Committee and to issue necessary direction to release the Petitioner on first parole of 20 days.
(3.) A notice to show cause was given and in response thereto, the Respondents have filed their reply, wherein it has been admitted that Petitioner has completed 1/4th of his sentence and his conduct in jail custody is satisfactory. His submission is that application of Petitioner was rejected only on the basis of adverse report.;