Mohan Lal S/O Shri Nathuram vs State Of Rajasthan
2022 Latest Caselaw 6391 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           D.B. Criminal Writ Petition No. 632/2022

Mohan Lal S/o Shri Nathuram, Aged About 32 Years, R/o
Narehda, Police Station Kotputli, District Jaipur (Raj.) ( At
Present Serving His Sentence In Central Jail Jaipur) Through His
Younger Brother Pushkar Sharma S/o Shri Nathuram Aged About
25 Years, R/o Narehda, Police Station Kotputli, District Jaipur
(Raj)
                                                                       ----Petitioner
                                      Versus
1.      State    Of    Rajasthan,        Through         The       Secretary       Home,
        Secretariat, Jaipur.
2.      The     Prisoners       Parole      Advisory        Committee          (   State
        Committee), Through Its Chairman, Director General Of
        Prisons, Rajasthan.
3.      Superintendent Central Jail, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Vishram Prajapati For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.

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

Judgment / Order

28/09/2022

1. Issue notice.

2. Learned Assistant Government Advocate accepts notice on

behalf of the State.

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

application for permanent parole is pending before the Appropriate

Authorities and the only prayer made before this Court is to direct

the Appropriate Authorities to decide the application at the

(2 of 2) [CRLW-632/2022]

earliest.

4. We have considered the contentions.

5. Since, the limited prayer made by counsel for the petitioner

is with regard to the direction to the Appropriate Authorities to

decide his application for permanent parole, we, therefore, deem

it proper to dispose of the present Criminal Writ Petition (parole).

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

7. The Appropriate Authorities are directed to decide the

application of the petitioner seeking permanent parole within a

period of two months from the date of this order.

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

ARTI SHARMA /10

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