Rajasthan High Court - Jodhpur
Sajana Devi vs State Of Raj on 16 January, 2014
Author: Govind Mathur
Bench: Govind Mathur
1
D.B.Criminal Parole Writ Petition No.14513/2013
(Smt. Sajana Devi Vs. State of Raj.)
DATE OF ORDER :: 16.1.2014
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE ATUL KUMAR JAIN
By Post.
Mr. KR Bishnoi, Addl. Government Advocate.
...
A letter addressed to this Court by Smt. Sajana Devi wife of Shri Daulat Ram is treated as petition for writ.
As per the facts averred in the letter and also in the reply to the petition for writ, the convict prisoner Subhash son of the petitioner is serving sentence for life term being held guilty for committing offences punishable under Sections 302, 397 and 460 Indian Penal Code. His father Daulat Ram is suffering from some ailment, thus, he requires support of his son, the convict prisoner. A prayer for grant of emergent parole to him for a period of 30 days, thus, is made.
It is submitted by the learned Government Advocate that the petitioner, before approaching this 2 Court, has not approached to the Competent Committee constituted for the purpose under the Rajasthan Prisoners Release on Parole Rules, 1958.
In view of the statement made by learned Government Advocate, we deem it appropriate to dispose of this petition for writ by directing the respondents to consider the present petition as an application submitted to the Competent Authority to have emergent parole as per the provisions of the Rules of 1958. The Committee concerned shall consider case of the petitioner for grant of emergent parole to convict prisoner Subhash on or before 7.2.2014.
The writ petition stands disposed of accordingly.
[ATUL KUMAR JAIN], J. [GOVIND MATHUR], J. arti sr.no.50