R.S. Choahgn, J. - (1.) Having been denied his 4th parole for 40 days, Smt. Shanti Devi has filed this petition on behalf of her husband Shri Hari Ram.
(2.) Brief facts or the case are that vide judgment dated 5.2.2005, Hari Ram was convicted for offence under Section 8/15 of the N.D.P.S. Act, and was sentenced to 10 years of rigorous imprisonment and impose with a fine of Rs. 1,00,000/-, and was directed to further undergo one year of rigorous imprisonment in default thereof by the Additional Sessions Judge, Beawar.
(3.) According to the State, as on 8.7.2011, Hari Ram has completed a total sentence of eight years, one month and four days. During this interim period, his three regular paroles. His third parole was granted from 20.3.2010 to 24.4.2010. Since he was eligible for the 4th regular parole, he applied for the same. However, vide order dated 1.7.2011, the parole committee declined to grant him the said parole. Hence, this petition before this Court.;