Chutraram vs State Of Rajasthan
2022 Latest Caselaw 2543 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Misc. Appli No. 37/2022

Chutraram, At Present Lodged In Central Jail, Jodhpur Through
His Wife Jiyon Devi W/o Shri Chutraram, Aged About 36 Years,
R/o Dharaniyo Ki Dhani, P.s. Geeda, District Barmer.
                                                                    ----Petitioner
                                    Versus
1.     State Of Rajasthan, Secretary Of Home Dept. Jaipur.
2.     The District Collector, Barmer.
3.     The Superintendent, Central Jail Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kaluram Bhati
For Respondent(s)         :     Mr. Mohd. Javed, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

11/02/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, abundant caution is being

maintained, while hearing the matters in Court, for the safety of

all concerned.

     The petitioner moved his parole application on 04.6.2021,

whereas the amended Rules of Parole came into effect from

30.06.2021.

     The counsel for the petitioner submits that retrospective

effect of the amended Parole Rules can be given and has referred

to the judgment passed by Hon`ble Division Bench of this Court in

Dharampal Vs. State of Rajasthan & Ors. (D.B. Criminal Writ

Petition No.516/2021, decided on 06.12.2021).




                     (Downloaded on 11/02/2022 at 08:53:51 PM)
                                                                           (2 of 2)                [CRLMA-37/2022]



                                         In terms of the judgment aforesaid, the letter dated

                                   13.09.2021 by the Superintendent, Central Jail, Jodhpur is

                                   dismissed and the application filed by applicant i.e. S.B. Criminal

                                   Misc. Application No.37/2022 is allowed.

                                         The respondent-Authorities are directed to make compliance

                                   of order dated 06.09.2021 in Chutraram Vs. State of Rajasthan &

                                   Ors. (S.B. Criminal Writ Petition No.494/2021) expeditiously.



                                                                (DR.PUSHPENDRA SINGH BHATI),J.

105-Sanjay/-

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