Salim Khan vs State Of Rajasthan
2023 Latest Caselaw 814 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 627/2022

Salim Khan S/o Sh. Asgar Khan, Aged About 36 Years, At Present Lodged In Central Jail Jodhpur Through His Wife Smt. Gulshan W/o Sh. Salim Khan, Age About 32 Years, R/o Malkoshni Road, Bera, Nimbadiya, P.s. Bilara, Dist. Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Dept. Of Home, Jaipur.

2. The Dist. Collector, Jaipur.

3. The Superintendent, Central Jail, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Anil Joshi, GA cum AAG assisted by Mr. Pallav Sharma

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

Order

20/01/2023

This parole petition is filed by the petitioner with a prayer to

direct the respondents to release him on twenty days' first parole.

Learned counsel for the petitioner has submitted that the

application filed by the petitioner for releasing on first parole may

not be considered favourably by the respondents for the reason

that he is convicted and sentenced under Section 460 I.P.C. along

with other offences as the said offence comes under prohibited

category.

Learned counsel for the petitioner has submitted that since

the petitioner has already served out sentence for the offence

under Section 460 I.P.C., as per the judgment of this Court

(2 of 2) [CRLW-627/2022]

rendered in Hadmant Singh @ Hadmata Vs. State of

Rajasthan in D.B. Criminal Writ Petition No.264/2022

decided on 22.07.2022, his application for granting him twenty

days' first parole deserves to be allowed.

Learned counsel for the respondent-State has argued that

the application filed by the petitioner for granting him twenty

days' regular parole is pending consideration with the District

Parole Advisory Committee concerned.

Taking into consideration the overall facts and circumstances

of the case, this writ petition is disposed of with a direction to the

concerned District Parole Advisory Committee to decide the

application filed by the petitioner within a period of one month

taking into consideration the judgment passed by this Court in

Hadmant Singh @ Hadmata Vs. State of Rajasthan in D.B.

Criminal Writ Petition No.264/2022 decided on 22.07.2022.

(PRAVEER BHATNAGAR),J (VIJAY BISHNOI),J 21-mohit/-

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