Kiran Pal Singh @ Guddu vs State Of Rajasthan
2021 Latest Caselaw 3200 Raj

                                         (1 of 2)                  [CRLW-521/2020]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
              S.B. Criminal Writ Petition No. 521/2020

Kiran Pal Singh @ Guddu S/o Sh. Mitthan Singh, Aged About 40
Years, At Present Lodged In Central Jail, Bikaner Through His
Brother, Sh. Sandeep Kumar S/o Sh. Mitthan Singh Aged About
38, R/o Village Basati Kari, P.s. Bagpat Dist. Bagpat U.p.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Dept. Of Home Rajasthan, Jaipur.
2.       The Director General Jail, Jaipur.
3.       The Superintendent, Central Jail, Bikaner.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kalu Ram Bhati
For Respondent(s)         :     Mr. Laxman Solanki, PP



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

05/02/2021

      In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

      Learned counsel for the petitioner has referred to the

following judgments :-

          Kashi Ram Vs. State of Rajasthan & Ors.; D.B. Criminal

     Parole Writ Petition No.1180/2010, decided on 04.05.2010.

          Gaju Ram Vs. State of Rajasthan & Ors.; D.B. MIsc.

     Parole Writ Petition No.1174/2008, decided on 27.03.2008.

          Parvezshah Vs. State of Rajasthan; D.B. Criminal Writs

     No.101/2019, decided on 13.03.2019.




                     (Downloaded on 07/02/2021 at 09:32:38 PM)
                                                                            (2 of 2)                [CRLW-521/2020]



                                        Learned counsel for the petitioner seeks fresh consideration

                                   on merits by the State Level Advisory Committee while keeping

                                   into consideration the aforementioned judgment.

                                        In view of the above, the present petition is disposed of with

                                   a direction to the State Level Advisory Committee to consider the

                                   application of the convict-petitioner seeking transfer to Open Air

                                   Camp on merits keeping in view the law laid down by this Hon'ble

                                   Court in Kashi Ram, Gaju Ram &                  Parveshah (supra) within a

                                   period of four weeks from the date of certified copy of this order.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

164-Sudheer/-

Powered by TCPDF (www.tcpdf.org)