Vijay Singh S/O Shri Sheonath vs State Of Rajasthan
2022 Latest Caselaw 689 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         D.B. Criminal Writ Petition (Parole) No. 1543/2021

Vijay Singh S/o Shri Sheonath, Aged About 63 Years, R/o Village
Mariyada, Police Station Manpur, District Dausa (Raj.) (At
Present In Special Central Jail Shyalawas, Dausa (Raj.) Through
His Son Namely Veer Singh S/o Shri Amar Singh, Aged About 28
Years R/o Village Mariyada, Police Station Manpur, District Dausa
(Raj.)
                                                                      ----Petitioner
                                      Versus
1.       The State of Rajasthan, Through The Secretary Home,
         Secretariat, Jaipur.
2.       The District Magistrate, Dausa (Raj.)
3.       Superintendent Special Central Jail, Shyalawas Dausa.
                                                                   ----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-1543/2021]

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 /9

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