N.N.MATHUR,J. - (1.) The instant petition has been registered on the letter of the convict Heera Lal undergoing imprisonment for life for offence under Section 302 I.P.C.
(2.) On 8.11.2004 the applicant sent an application through the Superintendent Central Jail, Bikaner to the District Magistrate, Sri Ganganagar, seeking direction for his release on parole on the ground of death of his father Sant Lal Sharma on 3.11.2004. As the letter was not responded by the District Magistrate, he addressed the letter dated 29.11.2004 to this Court. It was received on 14.12.2004.
(3.) A Division Bench of this Court to which one of us was a Member (N.N. Mathur, J:) considering the fact that the petitions registered on the letter of the convicts asking for the release on parole remain pending for long for the reason that the reply to such applications are not filed in time by the jail department the Court evolved a procedure to expedite the hearing of such matters. The Court directed as follows : "(1) All the parole applications will be taken up by this Court, as far as, in the second sitting i.e. 2.00 p.m. (2) The jail department will depute an officer to daily attend the Court and collect.the copies of the parole applications. (3) The necessary in formations will be submitted by the jail department in a proforma, to be prepared by the department. (4) The Home Department is directed that as and when the parole application is rejected on the ground of adverse police report, the concerned authority shall send the proceedings also along with police report. (5) The Dy. Registrar (Judi.) is directed to supply the photo-state copy of the application filed for parole to the officer nominated by the jail department. The jail department will give in writing to the Dy. Registrar (Judl.) the person who will be authorised to receive the copy of the parole applications. It will be open to the jail department to give the name of the three officers." ;