- (1.) At joint request, matter is finally disposed of at admission stage.
(2.) Instant petition has been filed by petitioner seeking 1st parole Under Rule 9 of Rajasthan Prisoner's Release on parole Rules, 1958 ("Rules, 1958"), which was declined by respondents vide order dt.17/01/2008.
(3.) As alleged, petitioner was convicted & under Section 376(2)(g) IPC and sentenced to undergo Ten years' RI vide judgment dt.02/08/05 passed by Special Judge (SC/ST Cases), Jhalawar in Sess. Case No. 114/97 - against which his appeal is pending before this Court; and presently is a prisoner in Central Jail, Kota.;