Vinod S/O Shri Sohan Pal vs State Of Rajasthan
2022 Latest Caselaw 6800 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

           D.B. Criminal Writ Petition No. 644/2022

Vinod S/o Shri Sohan Pal, Aged About 37 Years, At Present
Lodged In Special Central Jail Saylawas, Dausa Through His Wife
Smt. Seema W/o Shri Vinod, Age About 33 Years, R/o Jhuki
Jhopri, 13-G Block, Salamband, P.s. Jahangirpuri, New Delhi.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Dept Of Home, Rajasthan Jaipur.
2.       The Director General ( Jails), Jaipur.
3.       The District Collector, Dausa.
4.       The Supp. Special Central Jail, Saylawas, Dausa.
                                                                 ----Respondents

For Petitioner(s) : Mr. B. R. Choudhary For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

19/10/2022

1. Issue notice.

2. Learned Public Prosecutor accepts notice on behalf of the

State.

3. It is contended by counsel for the petitioner that application

of the petitioner for permanent parole is pending before the Parole

Advisory Committee (for short "the Committee") and petitioner is

entitled for permanent parole under Rule 9 of the Rajasthan

Prisoners (Release on Parole) Rules, 1958.

4. We have considered the contentions.

(2 of 2) [CRLW-644/2022]

5. Taking into consideration the fact that a limited prayer is

made before the Court, the present Criminal Writ Petition (Parole)

is disposed with a direction to the Committee to take a decision on

the application submitted by the petitioner for grant of permanent

parole within a period of two months from the date of receipt of

copy of this order.

6. Criminal Writ Petition (Parole) is accordingly disposed.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /8

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