Dalip Singh, J. - (1.) Heard learned counsel for the parties. Perused the record as well as the report of the Superintendent of Police, Ajmer and that of the Social Welfare Officer, Ajmer.
(2.) The application of the petitioner for grant of first regular parole of 20 days was rejected on account of the adverse reports given by the police as well as the Social Welfare Officer. These reports were called by this Court and are filed by the learned counsel for the respondents.
(3.) The reasons given by the police as well as the Social Welfare Officer are virtually similar regarding threat to the family of the victim and apprehension of breach of peace. From the record, we find that three co-accused, namely, Pushpendra, Yogesh and Brahmjeet are already on bail after suspension of their sentence by this Court after conviction since 21.12.2006 and no such untoward incident has been reported.;