- (1.) HEARD learned counsel for the petitioner.
(2.) CONVICT-petitioner has preferred this parole writ petition for grant of first parole of 20 days. The case of the petitioner was considered by District Parole Advisory Committee in its meeting dated 18.10.2011 and application of the petitioner was rejected on the ground that there is adverse report sent by concerned Superintendent of Police as well as District Probation and Social Welfare Officer. We have examined the reasons assigned by District Parole Advisory Committee for rejection of the application of the petitioner and we do not find any illegality, so as to interfere with the same. Even otherwise, as per Rule 13 of the Rajasthan Prisoners Release on Parole Rules, 1958, a convict can not claim parole as a matter of right. After considering all the facts and circumstances of the case, we are not inclined to allow this parole writ petition and the same is, accordingly, dismissed.;