Varda Ram vs State
2021 Latest Caselaw 4806 Raj

Citation : 2021 Latest Caselaw 4806 Raj
Judgement Date : 19 February, 2021

Rajasthan High Court - Jodhpur

Varda Ram vs State on 19 February, 2021

Bench: Sandeep Mehta, Devendra Kachhawaha

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 10/2021

Varda Ram, S/o Samta Ji B/c Gameti, R/o Gundali (Fala Laka Kolra), Police Thana Sayara Dist. Udaipur (Raj.). (Lodged At Central Jail, Udaipur)

----Petitioner Versus

1. State, Through Secretary Home Jaipur.

2. Collector, Udaipur.

3. Superintendent, Central Jail, Udaipur.

                                                                                                     ----Respondents


                                   For Petitioner(s)          :     By post.
                                   For Respondent(s)          :     Mr. Farzand Ali, G.A.-cum-A.A.G. with
                                                                    Mr. Abhishek Purohit.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

19/02/2021

As per the reply filed by the respondents, the sentence of

Life Imprisonment awarded to the petitioner has been set aside by

this Court vide Judgment dated 21.01.2021 passed in D.B.

Criminal Appeal No.114/2019 and he has been released from

prison.

In view of the aforesaid development, the instant parole writ

petition has become infructuous and is dismissed as such.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

21-/devesh/-