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Rajasthan High Court - Jodhpur
Ranjeet Singh vs State Of Rajasthan (2026:Rj-Jd:12785) on 17 March, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:12785]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1124/2026
Ranjeet Singh S/o Masra Ram, Aged About 24 Years, R/o Village
Khirodi, Post Aakoli, Tehsil Chitalwana, District Jalore.at Present
Lodged In Central Rol Jail. Jodhpur. Through His Father Masra
Ram Purohit, Aged About 61 Years, Resident Of Village Khirodi,
Post Aakoli, Tehsil Chitalwana, District Jalore .
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home, Government Of Rajasthan, Jaipur.
2. The District Collector, Jodhpur
3. The Superintendent, Central Jail Jodhpur.
4. The District Collector, Jalore
----Respondents
For Petitioner(s) : Ms. Komal R. Verma
For Respondent(s) : Mr. Shriram Choudhary, AGA
HON'BLE MR. JUSTICE FARJAND ALI
Order
17/03/2026
1. The present writ petition has been preferred on behalf of the
petitioner-convict seeking grant of emergent parole for the limited
purpose of enabling him to appear in the B.A. (First Semester)
Examination conducted by Jai Narain Vyas University, Jodhpur,
scheduled between 12.03.2026 and 04.04.2026, with the next
examination stated to be on 18.03.2026.
2. Learned counsel for the petitioner submits that the petitioner
is a student and has duly filled the examination form. The admit
card as well as the examination schedule have been placed on
record as Annex.1. It is urged that denial of parole would result in
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the petitioner being deprived of the opportunity to appear in the
examination, thereby causing irreparable prejudice to his
academic progress.
3. Learned Public Prosecutor, though opposed the prayer, but
does not dispute the factum of the petitioner having applied for
and being permitted to appear in the aforesaid examination.
4. Having considered the submissions advanced at the Bar and
upon perusal of the material available on record, this Court finds
that the factum of the petitioner's appearance in the examination
stands duly substantiated from the documents placed on record.
The right to pursue education, even during incarceration, is a facet
of reformative jurisprudence and denial of such opportunity, in the
absence of any overriding adverse circumstance, would result in
avoidable prejudice. The prayer is limited in duration and purpose
and can be adequately safeguarded by imposing appropriate
conditions.
5. Accordingly, this Court is of the considered view that the
petitioner has made out a case for grant of limited emergent
parole, strictly for the purpose of enabling him to appear in the
aforesaid examination. However, it is made clear that this order is
being passed in the peculiar facts of the case and shall not be
treated as a precedent.
6. Consequently, the writ petition is allowed. It is ordered that
the petitioner shall be released forthwith on emergent parole for a
period upto 10.04.2026 upon furnishing a personal bond in the
sum of Rs.50,000/- along with one surety in the like amount to
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the satisfaction of the Superintendent, Central Jail, Jodhpur. The
petitioner shall surrender before the jail authorities on 11.04.2026
in the morning. During the period of parole, the petitioner shall
remain within the jurisdiction as may be specified by the
Superintendent of Jail and shall not misuse the liberty so granted.
The petitioner shall not involve himself in any criminal activity and
shall maintain good conduct during the period of parole. The
Superintendent, Central Jail, Jodhpur shall be at liberty to impose
such further reasonable conditions as may be deemed necessary
to ensure the petitioner's return to custody upon expiry of the
parole period.
7. It is made clear that in case of breach of any of the
conditions, the respondents shall be at liberty to take appropriate
action in accordance with law.
(FARJAND ALI),J
1-Pramod/-
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