Prahlad Soni vs State Of Rajasthan
2023 Latest Caselaw 65 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Criminal Writ Petition No. 303/2022

Prahlad Soni S/o Shri Rampal Soni, Aged About 35 Years, At
Present Lodged In Central Jail Ajmer Through His Mother Smt.
Nirmala Devi W/o Shri Ram Pal Ji Soni, Age About 67 Years, R/o
Village Boriya Pura, Tehsil Raipur, P.s. Bagore, District Bhilwara.
                                                                    ----Petitioner
                                   Versus
1.      State Of Rajasthan, Dept. Of Home Rajasthan, Jaipur.
2.      The Director General Jail, Jaipur.
3.      The Superintendent, Central Jail, Ajmer.
                                                                 ----Respondents


For Petitioner(s)        :     None present
For Respondent(s)        :     Mr. Pallav Sharma AAG for
                               Mr. Anil Joshi, GA-cum AAG



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

03/01/2023

      The prisoner/petitioner through his mother has preferred this

parole writ petition for sending the prisoner/petitioner to Open Air

Camp OR alternatively is seeking direction for decision of his

pending application.

      Counsel for the respondent-State while opposing the petition

has relied upon the judgment passed by Hon`ble Division Bench of

this Court in Bhag Singh @ Bhagirath Vs. State of Rajasthan

&    Ors.   (D.B.   Criminal       Writ      Petition           No.51/2022)     on

24.08.2022, which prohibits prisoners convicted with henious

offence under POCSO Act from sending them to Open Air Camp.




                    (Downloaded on 06/01/2023 at 08:43:18 PM)
                                                                            (2 of 2)                [CRLW-303/2022]



                                         In the present case, the convict/prisoner/petitioner was

                                   convicted for the offence under Section 376 IPC and POCSO Act

                                   with ten year's RI vide judgment dated 06.03.2019.

                                         The criminal writ petition, thus, is having no force and is

                                   hereby dismissed.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

117-Sanjay/-

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