Kanaram vs State
2021 Latest Caselaw 7633 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 128/2021

Kanaram S/o Sh. Birbal Ram, Aged About 43 Years, B/c Kumhar, At Present Lodged In Central Jail, Sri Ganganagar, Through His Wife Smt. Santosh Devi W/o Sh. Kanaram, Age About 38 Years, R/o W.no. 10, Village Khatasjavar, P.S. Sadul Shahar, Dist. Sri Ganganagar (Raj.).

----Petitioner Versus

1. State, Through Secretary Of 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. Sumer Singh Sen. For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/03/2021

Learned counsel for the petitioner submits that the petitioner

has filed an application before the Open Air Camp Advisory

Committee, Jaipur for sending him in Open Air Camp, which is still

pending. Therefore, it is prayed that a direction may be issued to

the Open Air Camp Advisory Committee, Jaipur to decide the said

application at an early date.

Learned Public Prosecutor does not opposed the prayer made

by the petitioner.

In view of limited prayer made by the learned counsel for the

petitioner, the present criminal writ petition is disposed of with a

(2 of 2) [CRLW-128/2021]

direction to the Open Air Camp Advisory Committee, Jaipur to

decide the petitioner's application within a period of two months

from the date of receipt of certified copy of this order.

(MANOJ KUMAR GARG),J 160-Prashant/-

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