Rajasthan High Court
Vinod Meena S/O Shri Bharatlal vs State Of Rajasthan on 11 January, 2023
Bench: Pankaj Bhandari, Birendra Kumar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition(Parole) No. 66/2023
Vinod Meena S/o Shri Bharatlal, Aged About 30 Years, R/o
Meena Ki Dhani, Mangrole, Police Station Sapotara, District
Karauli (Raj) ( Presently Lodged At Sevar Jail, Bharatpur)
Through His Father Shri Bharatlal S/o Shri Ramdhan Meena Aged
55 Years, R/o Mangrole, Bapoti, Police Station Sapotara, District
Karauli (Rajasthan) Presently At Vasundhara Colony, Near
Magazine, District Karauli
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary Home,
Secretariat, Jaipur.
2. Director General Of Prisons, Rajasthan, Jaipur.
3. Inspector General Of Prisons, Jaipur.
4. Superintendent Of Central Jail Sevar, Bharatpur.
5. District Magistrate And District Collector, District
Bharatpur.
6. Deputy Law Officer, Directorate Of Prison, Rajasthan
Jaipur.
----Respondents
For Petitioner(s) : Mr. Sudhir Jain
For Respondent(s) : Ms Alka Bhatnagar, AGA
HON'BLE MR. JUSTICE PANKAJ BHANDARI
HON'BLE MR. JUSTICE BIRENDRA KUMAR
Order
11/01/2023
1. Issue notice.
2. Learned Additional Govt. Advocate accepts notice on behalf
of State.
(2 of 3) [CRLW-66/2023]
3. Petitioner has preferred this criminal writ petition(parole)
seeking emergent parole on the ground of marriage of sister of
petitioner which is scheduled to take place on 09.02.2023.
4. Heard learned counsel for the petitioner and learned
Additional Government Advocate for the State.
5. We have gone through the grounds of the petition for
emergent parole. We have carefully perused Rule 11 of the
Rajasthan Prisoners Release on Parole Rules, 2021 (for short
'Rules of 2021') and we are of the opinion that prayer of the
petitioner cannot be acceded to.
6. The petitioner wishes to attend the marriage of his sister
however, for said purpose, there is no provision under Rule 11(1)
(iv) of the Rules of 2021 to release the petitioner on parole when
his parents are alive.
7. Counsel for the petitioner has placed reliance upon Taufik @
Sonu vs State of Rajasthan & Ors., D.B. Criminal Writ
Petition No.352/2022 wherein the application for emergent
parole was dismissed. However, jail authorities were directed to
make necessary arrangements so as to facilitate to watch the
marriage ceremony of his sister by the petitioner through video
conferencing on the date of marriage.
8. We have considered the contentions.
9. In light of judgment Taufik @ Sonu vs State of Rajasthan
& Ors.(supra), we deem it proper to direct the Superintendent of
Central Jail, Sevar, Bharatpur, to make necessary arrangements so
as to facilitate to watch marriage ceremony of his sister and
interact with the relatives on the date of marriage i.e. 09.02.2023
from 8.00 P.M. to 10.00 P.M. In case, there is any difficulty to
access the Video conferencing facilities in jail, the concerned
(3 of 3) [CRLW-66/2023]
Superintendent of Central Jail, Sevar, Bharatpur, is directed to
arrange the Whatsapp video call for the petitioner during the said
period.
10. Family members of the petitioner are also directed to co-
operate in providing the Whatsapp number to the jail authorities
for video conferencing.
11. With the above observations, the criminal writ
petition(parole) stands disposed of.
12. A copy of this order be provided to Ms. Alka Bhatnagar, AGA,
for necessary compliance and a copy of this order be also sent to
Superintendent of Central Jail, Sevar, Bharatpur.
(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J
HEENA/03
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