Lokesh @ Lala vs State Of Rajasthan
2021 Latest Caselaw 9655 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 268/2021

Lokesh @ Lala S/o Shri Hakra Ji, Aged About 29 Years, At Present Lodged In Central Jail, Uaipur Through His Father Hakra Ji S/o Shri Walaji, Aged About 58 Years, R/o Tulsiyo Ka Namla, P.s. Salumber, District Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Of Home Dept. Jaipur.

2. The District Collector, Udaipur.

3. The Superintendent, Central Jail, Udaipur.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati, Adv. through VC For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

02/06/2021 A very limited prayer has been made by the counsel for the petitioner that the present parole petition filed by the petitioner- convict through his father Hakra may be disposed of with a direction to respondent No.2, the District Collector, Udaipur to expeditiously decide the petitioner's pending second parole application for 30 days.

In view of limited prayer made, the present parole petition is disposed of with direction to the respondent No.2 the District Collector, Udaipur to decide the petitioner's pending second parole application for 30 days within a period of 20 days from the date of receipt of certified copy of this order.

(MANOJ KUMAR GARG), VJ 68-MS/-

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