Omprakash vs State Of Rajasthan ...
2023 Latest Caselaw 10464 Raj

Rajasthan High Court - Jodhpur

Omprakash vs State Of Rajasthan ... on 6 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

[2023:RJ-JD:42370-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    D.B. Writ Contempt No. 622/2023

Omprakash S/o Shri Kishana Ram, Aged About 55 Years, R/o
Plot No. 43, Ekta Nagar Ramjan Hatha Banar Road, P.s. Banar,
District Jodhpur.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Secretary Department Of
         Home Secretariat Jaipur.
2.       Kailash Chandra Sharma, The Secretary Department Of
         Home Secretariat Jaipur.
3.       Bhupendra Kumar Dak, The Director General Jail, Jaipur.
4.       Shri Himanshu Gupta, The District Collector Jodhpur.
5.       Shri Rajpal Singh Charan, Superintendent Central Jail,
         Jodhpur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Kalu Ram Bhati
                                   Mr. Sunil Dutt Chavariya
For Respondent(s)            :     Mr. Anil Joshi, AAG
                                   Mr. R. R. Chhaparwal, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Judgment / Order

06/12/2023

This contempt petition is filed by the petitioner alleging that

the order passed by this Court on 09.11.2022 in D.B. Criminal Writ

Petition No.332/2022 has not been complied with.

This Court, vide order dated 09.11.2022, has directed the

concerned authorities to consider and decide the application

preferred on behalf of the petitioner for his premature release

within a period of six weeks.

[2023:RJ-JD:42370-DB] (2 of 2) [WCP-622/2023]

Learned AAG has informed this Court that the application of

the petitioner for his premature release has already been decided

by the respondents on 13.07.2023 and the petitioner has been

prematurely released from the prison.

A copy of the order dated 13.07.2023 (Annex./13) is placed

on record.

In view of the fact that the application filed by the petitioner

for premature release has already been decided, no further order

is required to be passed in this contempt petition.

Hence, the contempt petition is disposed of.

Notices discharged.

(MUNNURI LAXMAN),J (VIJAY BISHNOI),J 74-DivyaTak/-

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