- (1.) NO one is present on behalf of the Petitioner even in second round to argue the writ petition. We have examined the contents of the writ petition and annexed documents with the writ petition.
(2.) CONVICT -Petitioner has preferred this writ petition for grant of emergent parole of one month for the reason of marriage of his nephew. The Petitioner in para 4 of the writ petition has averred that he is badly sick and unable to perform his daily routine work without assistance of any helper. Marriage of nephew of the Petitioner is also going to be performed on 08.02.2011. In para 5 of the writ petition, the Petitioner has averred that he approached the authorities concerned for his release under Rajasthan Prisoners Release on Parole Rules, 1958, but no relief was granted to him. Earlier writ petition was also filed by the Petitioner, but case of the Petitioner was not considered in right perspectives.
(3.) FROM the prayer of the Petitioner, it appears that the Petitioner wants emergent parole on the ground of sickness as well as marriage of his nephew both. It is relevant to mention that as per Rule 10A of the Rajasthan Prisoners Release on Parole Rules, 1958, convict does not become entitled for emergent parole on the ground of marriage of his nephew, therefore, present writ petition cannot be considered and allowed on the ground of marriage of nephew of the Petitioner. So far as sickness of the Petitioner is concerned, the Petitioner has not annexed any document in support of the contents mentioned in the writ petition in this regard. It appears from Para 5 of the writ petition that the Petitioner has suppressed earlier order passed in writ petition filed by the Petitioner. In these circumstances, we are not inclined to allow this writ petition and the same is, accordingly, dismissed.;