- (1.) THE petitioner-convict has sent this letter petition seeking 20 day's parole.
(2.) THE respondents have submitted in their reply that earlier the matter of the petitioner for grant of 20 day's parole was sent to the District Magistrate and the reports from the concerned were called but the same were found adverse; and that the matter of the petitioner for grant of 20 day's parole was considered by the District Parole Committee, Jalore on 02.02.2012 but looking to the adverse reports, the Parole Committee did not recommend the case of the petitioner for grant of parole. It is also submitted that the jail conduct of the petitioner-prisoner was not found satisfactory as he remained absent from jail factory, therefore, a warning was given to him on 03.05.2011. It is noticed that as on 23.03.2012, the petitioner has served the sentenced for a period of about 5 years 5 months and 11 days. We have also gone through the history ticket of the petitioner- prisoner as placed for perusal by the learned Government Counsel. D.B. Criminal Parole Writ Petition No. 2334/2012. Chhail Singh Vs. State of Rajasthan & Ors. [ 2 ] It is noticed that the petitioner-prisoner has otherwise served the sentence for about 5 ? years. At the time of verification, it was found that he was seeking parole to attend on his ailing father and for managing the engagement of his daughter; and the Social Welfare Department recommended for grant of parole to him. The shortcomings in the conduct of the petitioner had been about a year back and his present conduct has not been shown. In the totality of the circumstances , we consider appropriate that the District Parole Committee reconsiders the case of the petitioner for grant of 20 day's parole. This appears moreover necessary as in the proceedings of the Committee dated 02.02.2012, so far the present petitioner is concerned, the Committee proceeded to reject his prayer rather cursorily. Accordingly, the case of the petitioner for grant of 20 day's parole is restored for reconsideration by the District Parole Committee, Jalore in its next meeting. The Committee may requisition latest reports too. However, it shall be expected of the Committee to take a final decision in the matter at the earliest and without unnecessary delay. The petition is partly allowed to the extent indicated above. It is also made clear that it shall be permissible for the petitioner to approach the Court again, in case any grievance remaining after the decision by the Committee. ;