Vedhprakash @ Vedhiya vs State Of Rajasthan
2021 Latest Caselaw 9795 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 236/2021

Vedhprakash @ Vedhiya S/o Shri Omprakash, Aged About 39 Years, At Present Lodged In Central Jail, Sriganganagar Through His Father Shri Omprakash S/o Shri Sonath, Age About 60 Years, By Caste Kumar, R/o House No. 05, Surjeet Singh Colony, P.s. Kotwali, District Sriganganagar.

----Petitioner Versus

1. State Of Rajasthan, Home Depart, Jaipur.

2. The Director General (Jail), Jaipur.

3. The District Collector, Sriganganagar.

4. The Superintendent, Central Jail, Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati, on VC For Respondent(s) : Mr. Abhishek Purohit, Assistant to Mr. Farzand Ali, GA-cum-AAG

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

16/06/2021

In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

Counsel for the petitioner points out that the application for

transfer of petitioner to Open Air Camp has been rejected by the

respondents without taking into consideration the judgments

passed by this Court in the matter of Narendra Singh @ Mukesh

@ Bhura Vs. State of Rajasthan & Ors (D.B. Criminal Writ

Petition No.506/2020, decided on 22.01.2021) and Amin Khan @

(2 of 2) [CRLW-236/2021]

Aamin Khan Vs. State of Rajasthan & Ors (D.B. Criminal Writ

Petition No.176/2018, decided on 31.5.2018).

On such limited submission, the present criminal writ petition

is disposed of while directing the respondents to re-consider the

prayer for transfer of petitioner to Open Air Camp while keeping

into consideration judgments aforesaid as per existing law within a

period of one month from today.

(RAMESHWAR VYAS),J (DR.PUSHPENDRA SINGH BHATI),J

24-Sanjay/Jitender-

Powered by TCPDF (www.tcpdf.org)