Madan Singh vs State
2021 Latest Caselaw 17949 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Writ Petition No. 307/2020

Rajudas

----Petitioner Versus State Of Rajasthan-State

----Respondent Connected With D.B. Criminal Appeal No. 411/2002 Madan Singh

----Petitioner Versus State

----Respondent

For Petitioner(s) : Ms. Laxmi Ramawat Mr. R.S. Chundawat For Respondent(s) : Mr. Anil Joshi, G.A.-cum-A.A.G. (In Charge)

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

29/11/2021

The Registry has tagged the file of S.B. Criminal Appeal

No.411/2002 (Madan Singh Vs. State) with this parole writ

petition in compliance of the order dated 22.11.2021. A perusal of

the judgment dated 15.04.2002 rendered by the trial court in

Sessions Case No.85/2001 indicates that the appellant herein was

also convicted in the said case for the offences punishable under

Sections 302 read with Section 34 and 120B, 397 and 201 IPC. A

perusal of the judgment also indicates that two accused

Mehrudeen and Arjun Lal, were reported to be absconding.

Learned Public Prosecutor shall take up this issue with the police

(2 of 2) [CRLW-307/2020]

officers concerned. The Registry shall als take a report from the

trial court in this regard.

Learned counsel for the petitioner prays for time to satisfy

the Court that despite being sentenced to life imprisonments in

two cases, the petitioner is entitled to permanent parole even

though as per the case of the respondents, the convict has not

earned eligibility for being released on permanent parole because

after conviction of the petitioner in the present case, he was again

convicted to life imprisonment in Sessions Case No.91/2001. As

per the respondents, the sentences awarded to the appellant in

the two cases would run one after the other and hence, the

appellant is not entitled to be released on permanent parole as he

has not earned the eligibility criterion so far. Copies of both the

judgments (Sessions Case No.85/2001 and 91/2001) shall be

provided to learned counsel Ms. Ramawat.

Learned counsel Ms. Ramawat, prays for time to apprise the

Court in this issue.

List after two weeks.

(SAMEER JAIN),J (SANDEEP MEHTA),J

19 and 20-/Devesh/-

Powered by TCPDF (www.tcpdf.org)