SANGEET LODHA,J. - (1.) These two petitions; one by the petitioner Bahadur Singh, a life convict, and another by his wife Smt. Hemlata, are filed aggrieved by order dated 13.6.18 issued by the State Government, whereby the application preferred by the convict Bahadur Singh seeking release on permanent parole, stands rejected, pursuant to the recommendations made by the State Level Parole Committee in its meeting held on 28.12.17.
(2.) The application preferred by the convict for release of permanent parole is rejected on the ground that after availing first parole for a period of 20 days from 10.9.10 to 29.9.10, he surrendered by a day's delay i.e. on 30.9.10 instead of 29.9.10. That apart while staying at Open Air Camp, on 3.1.15, he absconded and returned on 4.1.15. Again on 12.8.15, he absconded from Open Air Camp and was arrested on 19.8.15. On account of his absconding on 3.1.15 and 12.8.15 as aforesaid, the criminal cases were registered against him for offence under Section 224 IPC, wherein after trial he was convicted and sentenced to suffer imprisonment for a period of six months and nine months respectively.
(3.) It is pertinent to note that earlier an application preferred by the petitioner for release on permanent parole was rejected by the State Government vide order dated 12.1.18. Aggrieved thereby, the petitioner preferred a petition being D.B.Criminal Writ No. 80/18 before this court. The petition was disposed of by this court vide order dated 27.4.18 with the directions in the following terms: "Accordingly, the parole petition is allowed. The order impugned dated 28.12.17 passed by the State Level Parole Committee rejecting the application of the petitioner seeking permanent parole is quashed. The State Level Parole Committee is directed to consider the application preferred by the petitioner for grant of permanent parole afresh, keeping in view the law laid down by this Court in Mohan Lal's case (supra) within a period of two weeks from receipt of certified copy of this order.";