Jairam Singh S/O Late Shri Gokul ... vs State Of Rajasthan
2021 Latest Caselaw 973 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             D.B. Criminal Writ Petition No. 191/2021

1.     Jairam Singh S/o Late Shri Gokul Singh, Aged About 43
       Years, R/o Sanwalpura Shekhawatan Ps Ajeetgarh Sikar
       Raj. (Petitioner At Present Confined In Open Air Camp
       Sanganer Jaipur)
2.     Babu Singh S/o Late Shri Gokul Singh, R/o Sanwalpura
       Shekhawatan Ps Ajeetgarh Sikar Raj. (Petitioner At
       Present Confined In Open Air Camp Sanganer Jaipur)
                                                                   ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Inspector General Prison
       Jaipur
2.     The      Deputy       Secretary        (Home),           Group-12    Govt.
       Secretariat Jaipur
3.     The Superintendent, Open Air Camp Sanganer Distt. Jail
       Jaipur
                                                                 ----Respondents

For Petitioner(s) : Mr. Santosh Singh Shakhawat, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

30/01/2021 Learned counsel for the petitioners submits that the

petitioners were convicted by the trial Court vide judgment dated

22.05.2008 for the offence under Sections 365, 323 and 302 of

IPC and Section 3(2) (V) of SC/ST Act and sentenced to undergo

life imprisonment. They are serving their sentence in Open Air

Camp, Jaipur. He further submits that the petitioners have already

served more than 14 years of sentence. They have also availed 20

(2 of 2) [CRLW-191/2021]

and 30 days of first and second parole respectively, but they never

misused the liberty of parole. Petitioners are entitled to be

released on permanent parole under Rule 9 of the Rajasthan

Prisoners (Release on Parole) Rules, 1958. On 13.12.2019, the

petitioners submitted an application for grant of permanent parole

which is still pending adjudication before the appropriate Authority

since last one year. He only prays for expeditious disposal of the

permanent parole application pending with the Parole

Committee/respondents.

Having regard to the submissions made by the learned

counsel for the parties, the Parole Committee / respondents are

directed to decide the permanent parole Application of the

petitioners forwarded on 13.12.2019 and if pending, expeditiously

but not later than three weeks from the date of receipt of certified

copy of this order.

Petition stands disposed of accordingly.

(CHANDRA KUMAR SONGARA),J (PRAKASH GUPTA),J

Ashish Kumar /17

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