Rajasthan High Court - Jodhpur
Ram Dev @ Deva Singh vs State Of Raj on 20 July, 2010
S. B. CRIMINAL PAROLE WRIT PETITION NO.4651/2010
RAMDEV @ DEVA SINGH V. STATE OF RAJASTHAN.
DATE OF ORDER ::: 20/07/2010
HON'BLE MR. C.M.TOTLA, J.
Mr. Deepak Bora, for Petitioner (s).
Mrs. Chandra Lekha, PP, for the State.
Petitioner requests granting parole second for a period of 30 days, stating that first parole of 20 days accorded in November, 07 and he abided by all the conditions. For petitioner, also submitted that parole prayer is pending consideration with respondents since early May, 2010. Public Prosecutor state of decision soon and when meeting convened.
Since the petitioner's parole application is pending consideration for a period of more than two months, so is directed that the same be decided within a period of 30 days from the date of order. While considering petitioner's release on parole shall also to be considered that he abided by all conditions, if this be so, when earlier on parole.
Decided as above.
(C. M. TOTLA), J.
scd