Citation : 2021 Latest Caselaw 9543 Raj
Judgement Date : 25 May, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 123/2021
Chain Sukh S/o Shri Soram, Aged About 25 Years, At Present Lodged In Central Jail, Udaipur Through His Father Soram S/o Shri Chhagna Jatiya, Age About 65 Years, R/o Sonagar Ka Khera, P.s. Bengu, District Chittorgarh.
----Petitioner Versus
1. State Of Rajasthan, Through Secretary Of Home Department Jaipur (Raj.).
2. The District Collector, Chittorgarh.
3. The Superintendent, Central Jail, Udaipur.
----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
25/05/2021
The instant writ petition has been filed by the convict-
petitioner for assailing the adverse recommendations dated
09.02.2021 whereby the application for first parole filed on behalf
of the petitioner has been rejected.
We have heard and considered the submissions advanced at
bar and have gone through the material available on record.
The petitioner has been denied parole because his conduct in
jail was found to be unsatisfactory. On 04.08.2019, during
surprise search, the petitioner was found in possession of a mobile
(2 of 2) [CRLW-123/2021]
phone for which, a criminal case was registered against him and
jail punishment was imposed against him.
In view of this fact, apparently, the conduct of the petitioner
inside the jail is totally unsatisfactory. Thus, we are not inclined to
enlarge the petitioner on parole while exercising extraordinary
jurisdiction of this Court. The petitioner is given liberty to renew
the prayer of parole after one year from the date of decision of the
criminal case registered against him for having in possession of
the mobile phone.
With above observations, the parole writ petition is rejected.
(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J
14-Sudhir Asopa/-
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