- (1.) PETITIONER has submitted this parole petition seeking second parole for a period of thirty days.
(2.) PETITIONER is in jail upon his conviction and sentence awarded by the trial court vide judgment and order dated 6/1/2006. Previously also, Petitioner remained on parole on recommendation of the District Parole Advisory Committee. The conduct of the Petitioner in the jail has been reported to be satisfactory by the Superintendent, Central Jail, Jaipur and the Assistant Director Social Justice and Empowerment Department Sikar has also recommended for grant of second parole to the accused Petitioner. There is no adverse report even from the Superintendent of Police Sikar however, he mechanically opined that in the event of release of Petitioner on parole, there may be apprehension of danger to his life. No basis has been given for such an assumption. During the period when Petitioner was earlier released on parole for a period of twenty days, nothing adverse was reported against him.
(3.) HAVING heard learned Counsel for the Petitioner, learned Government Counsel and perused the material available on record and the facts stated hereinabove, we are inclined to release the Petitioner on second parole for a period of thirty days from the date of his release as provided under Rule 9 of the Rajasthan Prisoners Release on Parole Rules, 1958 on certain terms and conditions to be specified by the jail authorities.;