Arun vs State
2021 Latest Caselaw 9277 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 190/2021

Arun S/o Shri Roshan Lal, Aged About 34 Years, At Present Lodged In Central Jail, Bikaner Through His Wife Smt. Asha Rani W/o Arun Soni, Aged About 30 Years, R/o Ward No. 19, Anupgarh, District Sriganganagar.

----Petitioner Versus

1. State, Secretary Of Home Dept. Jaipur (Raj.).

2. The Director General Jail, Jaipur.

3. The Superintendent, Central Jail, Bikaner.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati, Adv. through VC For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/04/2021

A limited prayer has been made by the counsel for the

petitioner that the present parole petition may be disposed of with

a direction to the respondent No.2 Director General Jail, Jaipur to

decide the petitioner's parole application pending before him

expeditiously.

In view of limited prayer made by the counsel for the

petitioner, the present parole writ petition is disposed of with the

direction to the respondent No.2 Director General Jail, Jaipur to

decide the petitioner's parole application pending before him

within a period of fifteen days from the date of receipt of certified

copy of this order.

(MANOJ KUMAR GARG),J 135-MS/-

Powered by TCPDF (www.tcpdf.org)