- (1.) PETITIONER Indrajeet @ Indra Singh is serving life term imprisonment at Central Jail, Bikaner being convicted for an offence punishable under Section 302 Indian Penal Code. He has already served sentence for a period of 19 years and 18 days as on 6.3.2014 including jail and State remission. His claim to have permanent parole has been denied by the State Level Parole Committee by relying upon the adverse remarks made by the District Magistrate, Jaisalmer. The District Magistrate made adverse remarks in view of the fact that the petitioner is yet facing an another trial for the offences punishable under Sections 147, 149, 323, 365, 307, 302, 201 and 120 -B Indian Penal Code.
(2.) SUFFICE to mention here that the Superintendent of Police, Jaisalmer and the Assistant Director, Department of Social Justice and Empowerment, made a recommendation for grant of permanent parole to the convict prisoner. The recommendation made by the Assistant Director, Department of Social Justice and Empowerment, clearly mentions that grant of parole to the convict prisoner in no manner shall adversely effect social fabric or the peace of the area. He also stated that the convict is not a dangerous person. The Superintendent of Police, Jaisalmer gave a detailed report and i.e. quoted as under: - " , ! $& $ and - - - - -& ) - - - ) - - - and - - -& - 03 ) - - . 37/98 - - 302 - - and - - - 9 - $! - -, and - - -& ) : - - - ? - - - - - - ) 01.! - - B : - $& $ $ - - - -& - - - , - - ? ) , - , - - 02.! - ! : - - . 04 - 01.01.2011, -& . 72 ) - 07.04.2011 - - 147,149,323,307,365,302,201,120 and - - - -, - . 46 - ) 08.04.2011 and - .&... , - 03. - H - - J : - ! - ) - ) and & - - - : - 1. - . 234 - 03.12.1997, -& . 187 ) - 22.12.1997 - - 341,323/34 - ) - - 2. - . 11 - 16.01.2007, -& . 07 - ) 21.01.2007 - - 341,323 -, - - - 22.07.2008 ) 3. - . 255 - 01.12.2009, -& . 04 - ) 15.01.2010 - - 341,323 - - - ) 04.! - - - - , - ! : - ! - ? - - 533 - 01.10.1997, - - - - , -3 - and - - - ) - - . 687 - 18.07.1995, - . /23/181/ - 15820 - 31.03.1997 - - - - - - ) - 02.06.2013 - - - - - - ) H M - - - : - 05.? 01. - 05.03.2004 24.03.2004 02. - 31.12.2004 11.01.2005 03. - 22.07.2005 20.08.2005 04. - 10.01.2006 24.01.2006 05. - 21.10.2006 31.11.2006 06. - 27.11.2007 06.12.2007 07. - 14.02.2009 25.03.2009 08. - 20.11.2009 27.11.2009 09. - 13.05.2010 17.06.2010 ! $& - H M - ! - - - - ! 06.? H M - 9 - ! : - and ) - ? H M - - - - ! ! 07.? H M - ! - - : - ? H M - ! - - - - , ) - - - - 08. - ! - - - and - - : - ! - ? H M - - S - - , - - - - ! , - and - ) - ! - - - - - - - - ) : - - - - ! - 09.! - and - , - - !, , ? : - ) ? - , - ! ? - ) - and - - - ! 9 : ! - and - ! 10.! - and - , - ! , : - and ) ? -& , ? -H M - - ! 9 ? : ! and - ! 11. - &: / &: 9 - : - ! $& $ $ - - - -& - - - - - - ) - - - - - - - - U ! : - -! - - -! ) - - : : 9 - ! - - - 9 ) - 9 -& " From perusal of the recommendation made by the Assistant Director, Department of Social Justice and Empowerment and the Superintendent of Police, Jaisalmer, it is apparent that release of the convict prisoner on permanent parole in no manner shall cause any injury to the social fabric and peace of the area concerned. True it is, that convict prisoner is facing a trial in one more case relating to the offences punishable under Sections 147, 149, 323, 365, 307, 302, 201 and 120 -B Indian Penal Code, but mere pendency of that case is not sufficient to arrive at the conclusion that there is no chance of reformation of the accused. Suffice to mention that grant of permanent parole is a device for reformation of a criminal by placing him in regular stream of society. We are of the view that such an effort should not be ignored merely on the count that one more criminal case is pending against the petitioner wherein he is availing bail under orders of a court.
(3.) THE petition for writ, thus, deserves acceptance, hence is allowed. The respondents are directed to release the petitioner on permanent parole as per provisions of the Rajasthan Prisoners Release on Parole Rules, 1958, provided he furnishes two sureties of Rs.1,00,000/ - and a personal bond of the same amount to the satisfaction of Superintendent, Central Jail, Bikaner.;