Khushwant vs State Of Rajasthan
2022 Latest Caselaw 2619 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Writ Petition No. 4/2022

Khushwant

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Laxmi Ramawat For Respondent(s) : Mr. Mahpal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/02/2022

Learned counsel for the petitioner has submitted that despite

specific prohibition under sub-Rule 2 of Rule 16 of Rajasthan

Prisoner Release on Parole Rule, 2021 (for shot 'Rule of 2021'),

the petitioner is entitled to be enlarged on emergent parole as per

Rule 11 of the Rule of 2021.

Learned counsel for the petitioner prays for and is granted a

week's time to produce the law on this point.

List the matter after one week.

(VIJAY BISHNOI),J 91-Arun/-

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