Phool Shankar vs State Of Rajasthan
2021 Latest Caselaw 9737 Raj

Citation : 2021 Latest Caselaw 9737 Raj
Judgement Date : 7 June, 2021

Rajasthan High Court - Jodhpur

Phool Shankar vs State Of Rajasthan on 7 June, 2021

Bench: Sandeep Mehta Judge), Devendra Kachhawaha Judge)

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 233/2021

Phool Shankar S/o Shri Lalu Ji, Aged About 44 Years, By Caste Charpota, R/o Bhanwar Kada, P.s. Bhunra, District Banswara.

----Petitioner Versus

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

2. The Director General Jail, Jaipur.

3. The District Collector, Banswara.

4. The Superintendent, Central Jail, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati (through VC) For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

07/06/2021

Shri K.R. Bhati apprises the Court that the State Government has already extended the parole period of the petitioner and other similarly situated convicts till 30.06.2021.

It is indisputable that the spate of Covid-19 infections has gone down significantly. Thus, we are not inclined to further extend the parole periods of convicts while exercising this Court's extraordinary writ jurisdiction. The State Government has ample powers to modify/extend paroles granted to the convicts looking to the prevailing situation when extended duration of paroles of the concerned convicts comes to at an end. Thus, the instant writ petition which has been filed by the petitioner seeking a direction for extension of his parole by a period of 90 days is dismissed.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

2-Sudhir Asopa/-