Laxmi Narayan @ Foji Son Of ... vs State Of Rajasthan
2023 Latest Caselaw 481 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           D.B. Criminal Writ Petition No. 23/2023

Laxmi Narayan @ Foji Son Of Bhorilal, Aged About 75 Years,
Resident Of Inam Ki Dhani Tan Guda Katla, Police Station Baswa,
Tehsil Baswa, District Dausa (Raj.) ( At Present Confined In
Special Jail Salawas, Dausa) Through His Son Love Meena Son
Of Laxmi Narayan @ Foji, Aged About 38 Years, Resident Of
Inam Ki Dhani Tan Guda Katla, Police Station Baswa, Tehsil
Baswa, District Dausa (Raj.)
                                                                      ----Petitioner
                                      Versus
1.      State Of Rajasthan, Through Inspector General, Prison,
        Jaipur.
2.      The District Collector, Dausa.
3.      The Superintendent Central Jail, Dausa
                                                                   ----Respondents

For Petitioner(s) : Mr. Arvind Sharma For Respondent(s) : Ms. Alka Bhatnagar, Addl.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/01/2023

1. Issue notice.

2. Learned Additional Government Advocate accepts notice on

behalf of the State.

3. We find that without approaching the Competent Authority

under the provisions of law, this writ petition has been directly

moved before this Court.

4. In such circumstances, we are not inclined to entertain this

petition. Hence, this petition stands dismissed.

(2 of 2) [CRLW-23/2023]

5. Petitioner should approach the Competent Authority at first

instance seeking emergent parole under the existing provisions of

law.

6. The application shall be decided at the earliest taking into

consideration the reason for which emergent parole has been

sought.

(MANOJ KUMAR GARG),J (PANKAJ BHANDARI),J

ARTI SHARMA /7

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