Rajasthan High Court - Jodhpur
Kanhaiyalal @ Kana vs State Of Raj on 16 February, 2012
Author: R.S. Chauhan
Bench: R.S. Chauhan
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. CR. PAROLE WRIT PETITION No.11893/2011
Kanhiya Lal @ Kana V/s. State of Rajasthan & ors.
Date of Judgment :: February 16, 2012
HON'BLE MR. JUSTICE R.S. CHAUHAN
Ms. Anita Gehlot, Amicus Curiae, for the petitioner. Mr. Mahipal Bishnoi PP for the State.
A letter has been received from Kanhiya Lal @ Kana, convicted prisoner of Central Jail, Udaipur wherein he has prayed that he be released on permanent parole. The said letter has been treated as a letter petition. Vide order dated 10.01.2012, this court appointed Ms. Anita Gehlot as the amicus curiae Both Anita Gehlot, amicus curiae and Mahipal Bishnoi, the learned Public Prosecutor, are ad idem that the petitioner's case has already been decided by the Director General (Prisons), vide order dated 30.12.2011. The Director General (Prisons) has rejected the case of the petitioner, Kanhiya Lal, ostensibly on the ground that he has not completed the requisite period of eleven months 2 from the last date of his being released on the third parole.
However, Anita Gehlot has prayed for a liberty from this court to file an application before the Director General (Prisons) for releasing the petitioner on permanent parole as according to her the said period of eleven months was completed on 2nd February, 2012. Therefore, presently the petitioner has become eligible for being released on permanent parole.
The Director General (Prisons) is directed to consider the application filed by the petitioner within a period of one month from the date of receipt of the application.
With these observations, the petition is, hereby, disposed off.
(R.S. CHAUHAN) J.
A.Asopa/-