Jai Pal Singh vs State
2021 Latest Caselaw 9810 Raj

                                        (1 of 2)                  [CRLW-353/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             D.B. Criminal Writ Petition No. 353/2021

Jai Pal Singh S/o Sh. Mahendra Singh, Aged About 28 Years, At
Present Lodged In Central Jail, Bikaner, Through His Brother
Jogendra Singh S/o Sh. Mahendra Singh, Aged About 25, R/o
Village Nodiya, P.s. Sandva, Teh. Sujangarh, Dist. Churu.
                                                                   ----Petitioner
                                   Versus
1.     State, Dept. Of Home, Rajasthan, Jaipur.
2.     The District Collector, Churu.
3.     The Superintendent, Central Jail Bikaner.
                                                                ----Respondents


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



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
      HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

                                    Order

22/06/2021

     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 submits that parole application

pending consideration before respondents may be directed to be

decided in light of judgment passed by Hon'ble Division Bench of

this Court in Navrangi Vs. State of Rajasthan & Ors (D.B.

Criminal Writ Petition No.82/2019, decided on 22.8.2019).

     In light of such limited submission, the present criminal writ

petition is disposed of while directing the respondents to decide

pending parole application keeping into consideration Navrangi


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                                                                                 (2 of 2)                [CRLW-353/2021]



                                   (Supra) strictly in accordance with law within a period of one

                                   month from today.



                                   (DEVENDRA KACHHAWAHA),J                          (DR.PUSHPENDRA SINGH BHATI),J.

4-/Sanjay/Jitender//-

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