JALALUDEEN @ JALAL. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Public Prosecutor and perused the reply filed by State.

(2.) The petitioner, a convict for offence under the provisions of N.D.P.S. Act, has sought release on parole. He has undergone sentence of 4 years 4 months 13 days by the time, the reply to this parole petition was filed by the State.

(3.) The petitioner's first parole was rejected earlier against which he approached this Court by filing D.B. Criminal (Parole) Writ Petition No. 2325/2008 wherein by order dated 11.4.2008, it was directed that the petitioner's parole petition be decided within a period of one month. The petitioner's prayer for release on parole was rejected by order dated 7.5.2008. The petitioner's parole has been denied on the ground that in case, the petitioner will be released, he may involve himself in the same activities.