Ramotar S/O Shri Rambhrosi vs State Of Rajasthan
2021 Latest Caselaw 6921 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Writ Petition No. 1556/2021

Ramotar S/o Shri Rambhrosi, Aged About 40 Years, R/o Village
Hingwa, Police Station Manpur, Tehsil Sikrai, District Dausa (Raj.)
(Special Central Jail, Shalyawas, Dausa) Through His Cousin
Brother Banwarilal S/o Shri Babu Lal Aged About 30 Years, R/o
Village Hingwa, Police Station Manpur, Tehsil Sikrai, District
Dausa (Raj.).
                                                                     ----Petitioner
                                    Versus
1.      State   Of   Rajasthan,         Through        The       Secretary   Home,
        Secretariat, Jaipur.
2.      Prisoners Open Air, Camp Advisory Committee, Through
        Its Director, Jaipur.
3.      Direcotr     General       Of      Prisons,        Directorate       Prisons
        Rajasthan, Ghatgate, Jaipur.
4.      Superintendent Special Central Jail, Shalyawas Dausa.
                                                                  ----Respondents

For Petitioner(s) : Mr. Vishram Prajapati For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/11/2021

1. Petitioner has preferred this Criminal Writ Petition seeking

transfer of petitioner from Special Central Jail Shalyawas, Dausa

to Open Air Camp, Sanganer, Jaipur.

2. It is contended by counsel for the petitioner that petitioner is

entitled to be shifted to Open Air Jail and his application is pending

before the concerned Authorities. The only prayer now made

before the Court is that the concerned Authorities may be directed

(2 of 2) [CRLW-1556/2021]

to decide the application of the petitioner which is pending before

them.

3. I have considered the contentions.

4. Considering the contentions of counsel for the petitioner, the

writ petition is disposed of, with a direction to the concerned

Authorities to decide the application filed by the petitioner with

regard to his transfer from the Special Central Jail Shalyawas,

Dausa to Open Air Camp, Sanganer, Jaipur within a period of one

month from the receipt of this order.

5. The criminal writ petition is, accordingly, disposed of.

(PANKAJ BHANDARI),J

CHANDAN /139

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