Mohsin Shekh vs State Of Rajasthan
2021 Latest Caselaw 4737 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 100/2021

Mohsin Shekh S/o Shri Shekh Ayyub, Aged About 30 Years, At Present Lodged In Central Jail, Udaipur Through His Brother Salman Shekh S/o Shri Shekh Ayyub, Aged About 22 Years, R/o Madar Colony P.s. Kotwali, District Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Of Home Dept. Jaipur.

2. The District Collector, Banswara.

3. The Superintendent, Central Jail, Udaipur.

----Respondents

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

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/02/2021

Counsel for the petitioner has made a limited prayer that the

present writ petition may be disposed of with the direction to the

Director General Jail, Jaipur to expeditiously decide the petitioner's

permanent parole application, which is pending.

In view of limited prayer made, the present writ petition is

disposed of with the direction to the Director General Jail, Jaipur

to decide the petitioner's permanent parole application within a

period of one month from the date of receipt of certified copy of

this order.

(MANOJ KUMAR GARG),J 120-MS/-

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