Anand Kumar S/O Shri Krishanpal vs State Of Rajasthan
2022 Latest Caselaw 688 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        D.B. Criminal Writ Petition (Parole) No. 1540/2021

Anand Kumar S/o Shri Krishanpal, Aged About 27 Years, R/o
Village Rampur, Police Station Kotkasim District Alwar (Raj.) (At
Present Serving His Sentence In Central Jail, Alwar) Through His
Father Krishanpal S/o Shri Roopram Aged About 50 Years R/o
Village Rampur, Police Station Kotkasim District Alwar (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, Alwar.
3.      Superintendent Central Jail, Alwar.
                                                                  ----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

This petition has been filed by the petitioner without availing

the efficacious alternative remedy of appeal available to the

petitioner under the Rules. There does not exist any extraordinary

circumstances to entertain petition without exhaustion of

alternative remedy. We are inclined to dismiss the petition with

liberty to the petitioner to approach appellate authority.

Petition is dismissed with the aforesaid liberty.

(2 of 2) [CRLW-1540/2021]

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 /8

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