Ranjeet Saini S/O Shri Gyarsi Lal vs State Of Rajasthan
2022 Latest Caselaw 664 Raj/2

           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

            D.B. Criminal Writ Petition (Parole) No. 1444/2021

Ravindra Singh S/o Late Shri Suresh Kumar, Aged About 27 Years, R/o
Village Tehdka, Police Station Tatarpur, District Alwar(Raj.) (At Present
Serving His Sentence In Central Jail, Alwar) Through His Cousin
Brother Sanju Kumar S/o Shri Surajbhan, Aged About 29 Years, R/o
Village    Tehdka,      Post   Gopipura,        Police    Station    Tatarpur,   Tehsil
Mundawar, District Alwar (Raj.)

                                                                         ----Petitioner

                                         Versus

1.        State of Rajasthan, Through The Secretary Home, Secretariat,
          Jaipur.

2.        The District Parole Advisory Committee, Through Its Chairman,
          District Magistrate, Alwar.

3.        Superintendent Central Jail, Alwar.

                                                                      ----Respondents

Connected With

D.B. Criminal Writ Petition (Parole) No. 1430/2021

Ranjeet Saini S/o Shri Gyarsi Lal, Aged About 25 Years, R/o Vill. Dhani Chauhano Wali Tan Purawala Police Station Virat Nagar, District Jaipur (At Present In Special Central Jail, Shyalawas Dausa), Through his Elder Brother Hanuman Saini S/o Shri Gyarsi Lal, Aged About 37 Years R/o Vill. Dhani Chauhano Wali Tan Purawala, Police Station Virat Nagar, District Jaipur (Raj.)

----Petitioner

Versus

1. The State of Rajasthan, Through The Secretary Home Secretariat, Jaipur.

2. The District Parole Advisory Committee, Through Its Chairman District Magistrate, Jaipur.

3. Superintendent Special Central Jail, Shyalawas Dausa.

----Respondents

D.B. Criminal Writ Petition (Parole) No. 1431/2021

Johnson Chako S/o Shri Chako V.S. @ V.A., Aged About 56 Years, R/o Makanem Vithupuril, Village Kiliyanda, Post Kaannor, Police Station Irti, District Kaannor, State Kerla, At Present R/o Plot No. 175 Shiv Vinayak Vihar 2nd Fatehpur Watika, Police Station Sanganer Sadar,

(2 of 2) [CRLW-1444/2021]

Tehsil Chaksu District Jaipur (At Present In Central Jail, Jaipur Raj.) Through His Son Joyal Johnson S/o Shri Johnson Chako, Aged about 30 Years R/o Plot No. 175 Shiv Vinayak Vihar 2 nd Fatehpura, Watika Post Kumhariyawas, Police Station Sanganer Sadar, Tehsil Chaksu District Jaipur Raj.

----Petitioner

Versus

1. The State of Rajasthan, Through The Secretary Home Secretariat Jaipur.

2. The District Parole Advisory Committee, through its Chairman, District Magistrate, Jaipur.

3. Superintendent Central Jail, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vishram Prajapati, Advocate through VC For Respondent(s) : Mr. G.S. Rathore, Government Advocate cum Additional Advocate General

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BIRENDRA KUMAR Judgment / Order 25/01/2022

These petition have been filed by the petitioners without availing

the efficacious alternative remedy of appeal available to the petitioners

under the Rules. There does not exist any extraordinary circumstances

to entertain petition without exhaustion of alternative remedy. We are

inclined to dismiss the petitions with liberty to the petitioners to

approach appellate authority.

Petitions are dismissed with the aforesaid liberty.

If an appeal is filed within a period of 30 days, the same shall be

considered and decided expeditiously without rejecting the same on the

ground of limitation.

(BIRENDRA KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /5-7

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