Narayan vs State
2021 Latest Caselaw 9657 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 283/2021

Narayan S/o Sh. Bhanwar Lal Ji, Aged About 23 Years, At Present Lodged In Central Jail, Ajmer, Through His Mother Smt. Raju W/o Shri Bhanwar Lal Ji, Age About 50 Years, R/o Village Suwana, Jalaniyo Ka Mohla, P.s. Sadar, Dist. Bhilwara.

----Petitioner Versus

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

2. The District Collector, Bhilwara.

3. Superintendent, Central Jail, Ajmer.

----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 mother Smt. Raju may be disposed of with a direction to respondent No.2, the District Collector, Bhilwara to expeditiously decide the petitioner's pending application for emergent parole of 15 days.

In view of limited prayer made, the present parole petition is disposed of with direction to the respondent No.2 the District Collector, Bhilwara to decide the petitioner's pending application for emergent parole of 15 days within a period of 20 days from the date of receipt of certified copy of this order.

(MANOJ KUMAR GARG), VJ 70-MS/-

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