Mohan vs State Of Rajasthan-State
2021 Latest Caselaw 640 Raj

Citation : 2021 Latest Caselaw 640 Raj
Judgement Date : 11 January, 2021

Rajasthan High Court - Jodhpur

Mohan vs State Of Rajasthan-State on 11 January, 2021

Bench: Sandeep Mehta, Devendra Kachhawaha

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 284/2020

Mohan, S/o Rameshwardas, By Caste Vaishnav, R/o Pithas, District Bhilwara. (At Present Lodged At Special Central Jail, Shyalawas, Dausa).

----Petitioner Versus

1. State Of Rajasthan-State, Through Secretary, Home Department, Jaipur.

2. Collector, Bhilwara.

3. Superintendent, Central Jail (Spl.) Shyalawas, Dausa.

                                                                                                    ----Respondents


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

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

Judgment / Order

11/01/2021

The convict-petitioner has already been granted exemption

from furnishing surety bonds and has been enlarged on parole in

compliance of the order dated 04.09.2020 passed by a Coordinate

Bench of this Court at Jaipur in D.B. Criminal Writ Petition

No.297/2020.

Thus, the instant criminal writ petition has become

infructuous and is disposed of as such.

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

5-Sudhir Asopa/-