Jogaram @ Jogendra vs State Of Rajasthan
2021 Latest Caselaw 9791 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 318/2021

Jogaram @ Jogendra S/o Narpat, Aged About 28 Years, At Present Lodged In Central Jail, Jodhpur Through His Father Narpat S/o Shyamlal, Aged About 46 Years, R/o Inside Surajpole, Harijan Basti, P.s. Kotwali, District Jalore.

----Petitioner Versus

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

2. The District Collector, Jalore.

3. The Superintendent, Central Jail, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati (through VC) For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G. with Mr. Abhishek Purohit

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

Judgment

11/06/2021

Heard. Perused the material available on record.

The petitioner has approached this Court by way of this writ

petition seeking to assail the order dated 28.05.2021 passed by

the District Collector, Jalore whereby, the application for emergent

parole filed by the petitioner has been rejected.

The petitioner sought emergent parole on the ground that his

wife is suffering from serious ailment. However, perusal of the

outdoor slip placed on record with this writ petition, indicates that

the petitioner's wife has been diagnosed with hyper tension which

is a lifestyle disorder. Medical treatment has already been

(2 of 2) [CRLW-318/2021]

prescribed to the lady. Thus, there is no ground to grant emergent

parole to the petitioner. Hence, the instant writ petition is

dismissed as being devoid of merit.

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

3-Sudhir Asopa/-

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