Prakash Singh vs State
2021 Latest Caselaw 10582 Raj

(1 of 1) [CRLW-388/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 388/2021

Prakash Singh S/o Sh. Manna Singh, Aged About 25 Years, At Present Lodged In Central Jail, Udaipur Through His Brother Kishore Singh S/o Sh. Manna Singh, Aged About 30 Years, R/o Village Mandawar, Chatarpur, P.s. Devgarh, Dist. Rajsamand.

----Petitioner Versus

1. State of Rajasthan, Through Home Dept. Jaipur.

2. The District Collector, Rajsamand.

3. The Superintendent, Central Jail, Udaipur.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati, Adv. For Respondent(s) : Mr. Farzand Ali, GA-cum-AAG assisted by Mr. Abhishek Purohit, Adv.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

12/07/2021

The convict-petitioner has filed this writ petition seeking a

direction to the respondent authorities to decide his pending

application for grant of first parole of 20 days.

We therefore direct that the said application submitted on

behalf of the convict-petitioner through his brother shall be

objectively considered and decided by the competent Parole

Advisory Committee within a period of 45 days from today.

The writ petition is disposed of with the above observations.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 32-MS/-/Prashant Jha.

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