Sadakat [email protected] Sadda S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 974 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             D.B. Criminal Writ Petition No. 188/2021

Sadakat Ali @ Chhota Sadda S/o Shri Hamid Ali, Aged About 43
Years, R/o 127 Chandraghanta Patanpole Kota City Kota Raj. (At
Present Confined In Central Jail Ajmer) Through His Wife Mobin
Aara W/o Shri Sadakat Ali Chhota Sadda Aged About 36 Years At
Present R/o 55 Vikas Nagar Chandrasel Road Arjunpura Kota Raj.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Inspector General Prison
        Jaipur
2.      The Distt. Magistrate, Magistrate Kota
3.      The Superintendent, Central Jail Ajmer
                                                                ----Respondents

For Petitioner(s) : Mr. B.R. Choudhary, Advocate

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

Order

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

petitioner was convicted by the trial Court vide judgment dated

02.11.2017 for the offence under Sections 148, 302/149 and

307/149 of IPC and sentenced to undergo life imprisonment. He

further submits that the petitioner has already served more than 7

years of sentence including remission. He has also availed 20 days

of first parole. During that period his Nikah was solemnized with

Mobin Aara. He surrendered himself on due date, therefore, due to

paucity of time he could not prepare his marriage registration

certificate, ration card, Adhar Card etc. He further submits that his

wife is preparing for competitive exams. At the time of filing up

(2 of 2) [CRLW-188/2021]

the examination forms, marriage registration certificate is

required. Thus, in absence of the required documents, she is

facing great difficulty. Petitioner is entitled to be released on

emergent parole under Rule 10-A of the Rajasthan Prisoners

(Release on Parole) Rules, 1958. On 22.01.2021, the petitioner

through his wife has submitted an application for grant of

emergent parole, which is still pending adjudication before the

appropriate Authority. He only prays for expeditious disposal of

the emergent 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 emergent parole Application of the

petitioner forwarded on 22.01.2021 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 /16

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