- (1.) The petitioner has filed this petition with a prayer that he be released on permanent parole under the Rajasthan Prisoners (Release on Parole) Rules, 1958 ('The Rules of 1958', for short).
(2.) It is the case of the petitioner that he was convicted twice in two different criminal cases and was sentenced to ten years of imprisonment. However, vide order dated 18.05.2011 passed by this Court, it was directed that both the sentences shall run concurrently and not consecutively. It is further his case that as on 15.04.2012, he has already completed eight years, eight months and seven months of his sentence. Moreover, he has successfully completed his first three paroles under Rule 9 of the Rules of 1958. Hence, he is eligible to be released on permanent parole. He had applied for the same.
(3.) However, he has been denied the benefit of permanent parole, ostensibly, on the ground that he has not completed eleven months of incarceration from the last date of his release on his last parole.;