Mukesh Kumar vs State
2021 Latest Caselaw 6211 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 107/2021

Mukesh Kumar S/o Sh. Hanuman Ram, Aged About 40 Years, B/c Dholi At Present Lodged In Central Jai Bikaner Through His Father Sh. Hanuman Singh S/o Sh. Amichand, Aged About 62 Years, R/o Dadarawa, P.s. Rajgarh, Dist. Churu.

----Petitioner Versus

1. State, Through Secretary Of Home Dept. Jaipur.

2. The District Collector, Churu.

3. The Superintendent, Central Jail, Bikaner.

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/03/2021 Learned counsel for the petitioner has submitted that petitioner has filed an application (Annex.-2) seeking permanent parole before the respondents, which is still pending. Therefore, a direction be issued to the respondents to consider and decide the petitioner's application as early as possible.

Learned Public Prosecutor does not oppose the prayer made by the counsel for the petitioner.

In view of limited prayer made by the counsel for the petitioner, the present criminal writ petition is disposed of with a direction to the respondents to consider and decide the petitioner's application for permanent parole within a period of two months from the date of receipt of certified copy of this order.

(MANOJ KUMAR GARG),J 150-Prashant/-

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