Om Prakash vs State Of Rajasthan ...
2026 Latest Caselaw 1159 Raj

Rajasthan High Court - Jodhpur

Om Prakash vs State Of Rajasthan ... on 27 January, 2026

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2026:RJ-JD:4785-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Criminal Misc. Appli No. 69/2026

Om Prakash S/o Hadmanram, Aged About 21 Years, Through His
Mother Smt Papudi W/o Shri Hadman, Aged About 52 Years R/o
Gawardi P.s. Merta City, District Nagaur. At Present Released On
Emergent Parole Till 27-01-2026
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Secretary Of Home Depart.
         Jaipur.
2.       The District Collector, Nagaur.
3.       The Superintendent, Central Jail, Ajmer.
                                                                   ----Respondents


For Petitioner(s)           :     Ms. Daya Gulsar
For Respondent(s)           :     Mr. Deepak Choudhary AAG-cum-GA



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Judgment / Order

27/01/2026 The present misc. application has been filed seeking

extension of the period of emergent parole granted by this Court

vide order dated 06.01.2026.

Learned counsel for the applicant submits that sister of the

convict petitioner is being treated at the higher centre for the

cancer and biopsy test shall be conducted on 30.01.2026. She,

therefore, prays that the period of emergent parole granted to the

applicant may kindly be extended for a period of 15 days.

Learned public prosecutor has verified the factum of the

convict petitioner's sister suffering from cancer.

(Uploaded on 27/01/2026 at 03:57:44 PM)

[2026:RJ-JD:4785-DB] (2 of 2) [CRLMA-69/2026]

Considering the submissions made at the bar, the present

misc. application is allowed. The period of emergent parole

granted to the applicant by this Court on 06.01.2026 is further

extended for a period of 15 days from the date of his surrender

pursuant to the earlier order dated 06.01.2026 on the same terms

and conditions mentioned in the said order.

(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J

C/1-SanjayS/-

(Uploaded on 27/01/2026 at 03:57:44 PM)

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