Rajasthan High Court - Jodhpur
Bhagwana Ram vs The State Of Rajasthan & Ors on 18 April, 2014
Bench: Govind Mathur, Vijay Bishnoi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
D.B. CIVIL WRIT (PAROLE) PETITION NO.2235/2014
Bhagwana Ram
Versus
The State of Rajasthan & Ors.
Date of Order :: 18.04.2014
PRESENT
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE VIJAY BISHNOI
By post
Mr. Shiv Kumar Vyas - Government Advocate
BY THE COURT :
In view of the facts averred in para 5 of reply to the writ petition, we are satisfied that necessary treatment has been extended to convict-prisoner Bhagwana Ram and therefore, there is no need for grant of emergent parole as prayed.
The petition for writ is dismissed, accordingly. [VIJAY BISHNOI], J. [ GOVIND MATHUR], J. Pramod