Rajasthan High Court - Jaipur
Taufik @ Sonu S/O Ataurahman vs The State Of Rajasthan on 15 July, 2022
Bench: S. S. Shinde, Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition No. 352/2022
Taufik @ Sonu S/o Ataurahman, Aged About 25 Years, R/o
Solara, Police Station Pareya, District Gaya (Bihar) (At Present In
Special Central Jail Shyalawas, Dausa) Through His Cousin
Brother Abdullah S/o Vajul Haq, Aged About 24 Years, R/o Plot
No. 48, Transport Nagar, Agra Road Jaipur (Raj.)
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary Home,
Secretariat, Jaipur.
2. The District Magistrate, Dausa.
3. Superintendent Special Central Jail, Shyalawas Dausa.
----Respondents
For Petitioner(s) : Mr. Vishram Prajapati, Adv. For Respondent(s) : Ms. Alka Bhatnagar, Addl.G.A. HON'BLE THE CHIEF JUSTICE MR. S. S. SHINDE HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 15/07/2022 Heard learned counsel for the petitioner and learned Additional Government Advocate for the State.
We have gone through the grounds of the petition for emergent parole and the reply filed by the respondents-State. We have carefully perused Rule 11 of the Rajasthan Prisoners Release on Parole Rules, 2021 (for short 'Rules of 2021') and we are of the opinion that prayer of the petitioner cannot be acceded to.
The petitioner wish to attend the marriage of his sister however, for said purpose, there is no provision under Rule 11 of (Downloaded on 15/07/2022 at 09:24:08 PM) (2 of 2) [CRLW-352/2022] the Rules of 2021 to release the petitioner on parole when his parents are alive.
In that view of the matter, we are unable to persuade ourselves to grant any relief to the petitioner. However, ends of justice would be met, in case, the petitioner is allowed by the jail authorities to watch the marriage ceremony of his sister and interact with the relatives on the date of marriage i.e. 17.07.2022 from 8.00 P.M. to 10.P.M. through Video Conferencing available within the premises of concerned jail.
Accordingly, we direct the Superintendent of jail to make necessary arrangements so as to facilitate to watch marriage ceremony of his sister and interect with relatives in afore date and period. In case, there is any difficulty to access the Video conferencing facilities in jail, in that case, the concerned Superintendent of jail is directed to arrange the Whatsapp video call for the petitioner during said period.
With the above observations, the writ petition stands disposed of.
A certified copy of this order be provided to Ms. Alka Bhatnagar, Addl. Government Advocate as well as counsel for the petitioner today itself under the seal and signatures of the Assistant Registrar of the Court.
(ANOOP KUMAR DHAND),J (S. S. SHINDE),CJ N.Gandhi-Pravesh/51 (Downloaded on 15/07/2022 at 09:24:08 PM) Powered by TCPDF (www.tcpdf.org)