Mahendra Kumar vs State
2021 Latest Caselaw 13172 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 301/2021

Mahendra Kumar, S/o Sh. Akharam , B/c Meghwal, R/o Vill. Panchla, Teh. Sanchore, Dist. Jalore (Raj.). (Lodged At Central Jail, Jodhpur).

----Petitioner Versus

1. State, Through Secretary Home Jaipur.

2. Collector, Jalore.

3. Superintendent, Central Jail, Jodhpur.

                                                                ----Respondents


For Petitioner(s)        :     By Post
For Respondent(s)        :     Mr. Farzand Ali, GA.-cum.-AAG
                               Mr. Abhishek Purohit

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

26/08/2021

This criminal writ petition is filed by the convict by post being

aggrieved with the action of the District Parole Committee, Jalore

whereby, the request of the petitioner for releasing him on seven

days' parole under Rule 18 of Rajasthan Parole Rules, 1958 has

been denied. In the reply to the writ petition, the State

Government has mentioned that earlier, the petitioner was

granted parole of twenty days from 02.07.2018 to 21.07.2018,

but he has failed to report before the Jail Authorities after expiry

of the parole period and later on, he was arrested on 12.11.2019

only, as such, he remained absconded for one year, three months

and twenty two days.

(2 of 2) [CRLW-301/2021]

Taking into consideration the above facts, we do not find any

case for interference in this writ petition and the same is, hereby,

dismissed.

(VINIT KUMAR MATHUR),J (VIJAY BISHNOI),J

Surabhii/22-

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