Shankar vs State
2021 Latest Caselaw 16501 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 500/2021

Shankar S/o Shri Rajiya, Aged About 33 Years, B/c Meena, At Present Lodged In Open Air Camp Pratapgarh, Through His Mother Smt. Hudki W/o Shri Rajiya, Aged About 56 Years, R/o Village Patla Kuri, Hurawat Fala, Police Station Lasadiya, District Udaipur (Raj.)

----Petitioner Versus

1. State, Department Of Home, Jaipur.

2. The District Collector, Udaipur.

3. The Dy. Superintendent, District Jail, Pratapgarh.

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Anil Joshi, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

28/10/2021

Mr. Anil Joshi, learned AAG has informed to this Court the

parole application preferred on behalf of the petitioner has already

been rejected by the District Parole Committee, Udaipur (for short

'the Committee') vide order dated 27.10.2021, copy whereof, has

been produced on record along with the factual report.

Learned AAG is directed to provide copy of the order dated

27.10.2021 passed the Committee to learned counsel for the

petitioner.

At this stage, learned counsel for the petitioner does not

want to press this parole petition, however, seeks liberty for the

(2 of 2) [CRLW-500/2021]

petitioner to file a fresh parole petition challenging the order dated

27.10.2021 passed by the Committee.

According, this parole petition is dismissed as not pressed

with the liberty sought for.

(SUDESH BANSAL),J (VIJAY BISHNOI),J 14-mohit/-

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