Lalaram vs State Of Rajasthan
2023 Latest Caselaw 1261 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Writ Petition No. 447/2022

Lalaram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kalu Ram Bhati

For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG Mr. Pallav Sharma, AAAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order

02/02/2023

Learned AAG has submitted that the application of the

petitioner for releasing him on permanent parole was not

forwarded because the appeal filed by him against his conviction

under Section 302 IPC was decided by this Court vide judgment

dated 21.11.2008 and ordered that the accused shall not be

released from prison unless he has served out at least 20 years of

imprisonment including the period already undergone by him and

the petitioner has not completed 20 years of imprisonment till

date and as such he is not entitled to be released on permanent

parole.

Learned counsel for the petitioner has submitted that if the

petitioner is released on permanent parole then also, he will be

treated to remain in prison.

(2 of 2) [CRLW-447/2022]

Learned AAG prays for and is granted time to submit his

arguments on this aspect.

List on 13.02.2023.

(PRAVEER BHATNAGAR),J (VIJAY BISHNOI),J

56-AjaySingh/-

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