Karan Singh S/O Sh. Harchand @ ... vs State Of Rajasthan
2022 Latest Caselaw 3077 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

         D.B. Criminal Writ Petition (Parole) No. 202/2022

Karan Singh S/o Sh. Harchand @ Chanda Lal, Aged About 29
Years, R/o Village Dalepura (Badiya) Post Jhanjharpur, P/s
Rajgarh, District Rajgarh (M.p.)
(At Confined Present In Cetral Jail Ajmer)
Through His Mother:- Mangi Bai W/o Sh. Harchand @ Chanda
Lal, Age About 65 Years, R/o Village Dalepura (Badiya) Post
Jhanjharpur P/s Rajgarh, District Rajgarh (M.P.)
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Inspector General, Prison
        Jaipur.
2.      The District Magistrate, Ajmer.
3.      The Superintendent Central Jail, Ajmer.
                                                                ----Respondents

For Petitioner(s) : Mr. B.R. Choudhary, Adv. For Respondent(s) : Mr. N.S. Gurjar, Assistant Government Advocate.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

12/04/2022

1. Petitioner through his mother has preferred this writ petition

(emergent parole) on the ground of demise of his father.

2. The fact was got verified and report has been submitted by

the Assistant Government Advocate to the effect that father of the

petitioner has expired.

3. It is prayed by the counsel for the petitioner that last

religious rites have to be performed and the petitioner being the

son, is required for performing the religious rites.

(2 of 2) [CRLW-202/2022]

4. We have considered the contentions.

5. The Provision of Rule 11 of Rajasthan Prisoners Release on

Parole Rules, 2021 deals with grant emergent parole in case of

death of close relatives i.e. father, mother, wife, husband,

children, brother and un-married sister. Hence, the accused is

entitled for emergent parole on humanitarian considerations.

Since the father of petitioner has expired, we deem it proper to

allow the application for emergent parole for a period of 7 days.

6. Consequently, the writ petition (emergent parole) stands

allowed. The Jail Authorities are directed to release the petitioner

on emergent parole for a period of seven days, on furnishing of his

personal bonds of Rs.50,000/- with the stipulation that he shall

surrender himself before the Jail Authority on expiry of seven days

from the date of release and shall maintain peace and tranquility

during emergent parole period.

7. In case of failure to surrender by petitioner after expiry of 7

days from the date of release, the Jail Authority shall proceed in

accordance with law.

8. A copy of this order be sent to Superintendent of Central Jail,

Ajmer by Fax.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

PRAVESH/70

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