Jaypal vs State Of Rajasthan
2022 Latest Caselaw 5966 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 77/2022

Jaypal, S/o Mahendra Singh, B/c Rajput, R/o Nodiya P.s. Sandwa Teh. Sujangarh Dist. Churu (Raj.). (Presently Lodged At Central Jail Bikaner)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Dept. Of Home, Jaipur.

2. Collector, Churu.

3. Superintendent, Central Jail, Bikaner.

----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 MADAN GOPAL VYAS

Judgment / Order

22/04/2022

Since this parole writ petition has directly been filed by the

convict-prisoner before this Court, we deem it appropriate to refer

the application filed by the petitioner for releasing him on parole

to the concerned parole committee.

The registry is directed to do the needful.

The parole writ petition is disposed of accordingly.

(MADAN GOPAL VYAS),J (VIJAY BISHNOI),J 26-mohit/-

Powered by TCPDF (www.tcpdf.org)