Sadasukh vs State
2021 Latest Caselaw 9658 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 198/2021

Sadasukh S/o Shri Hanuman Ram, Aged About 31 Years, At Present Lodged In Central Jail, Ajmer Through His Wife Smt. Usha Devi W/o Sadasukh, Aged About 30 Years, R/o Vishnu Nagar, Rajod, P.s. Kuchera, District Nagaur.

----Petitioner Versus

1. State, Secretary Of Home Dept. Jaipur (Raj.)

2. The Director General Jail, Jaipur

3. The Superintendent, Central Jail, Ajmer.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati, Adv. through VC For Respondent(s) : Mr. Mool Singh Bhati, 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 wife Smt. Usha Devi may be disposed of with a direction to respondent No.2, the Director General Jail, Jaipur 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 Director General Jail, Jaipur 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 77-MS/-

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