Sher Singh Meena @ Sheru S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 1182 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Criminal Writ Petition No. 8/2022

Sher Singh Meena @ Sheru S/o Shri Rohitash Meena, Aged
About 32 Years, R/o Dantli, Police Pragpura, District Jaipur
( Raj.) Present Address- Ward No. 3, Near Saini Sabha, Adrash
Nagar, Police Station Kotputli, District Jaipur (Raj.), ( At Present
Confined In Open Air Camp Sanganer, Jaipur ( Raj.)
                                                                     ----Petitioner
                                     Versus
1.      State    Of   Rajasthan,         Through        Inspector     General   Of
        Prisons, Directorate Prisons, Ghatgate, Jaipur
2.      The District Collector And District Magistrate, Jaipur Raj.
3.      Superintendent Central Jail, Jaipur ( Raj.)
                                                                  ----Respondents

For Petitioner(s) : Mr. Govind Prasad Rawat with Mr. T.C.

Swami through VC For Respondent(s) : Mr. Javed Choudhary, Addl. Govt. Adv.

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

Judgment / Order

01/02/2022

1. This petition for emergent parole has been filed by the

petitioner on the ground that marriage of his sister is going to be

solemnized on 18.02.2022.

2. We have heard counsel for the petitioner.

3. As per Rule 11 (1) (IV) of the Rajasthan Prisoners Release on

Parole Rules, 2021, petitioner is not entitled to get the emergent

parole on the ground of marriage of his sister because his parents

are alive.

(2 of 2) [CRLW-8/2022]

4. Looking to the bar contained under Rule 11 (1) (IV) of the

Rajasthan Prisoners Release on Parole Rules, 2021, this petition

stands dismissed.

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

ARTI SHARMA /189

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