Rajasthan High Court - Jaipur
Ram Dev Alias Deva Singh vs State Of Raj & Ors on 30 October, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition (Parole) No.2527/2011 Ram Dev @ Deva Singh Vs. State of Rajasthan and Others Date of Order ::: 30.10.2012 Present Hon'ble Mr. Justice Mohammad Rafiq None for petitioner Shri Mahendra Meena, Public Prosecutor #### By the Court:-
This petition has been filed by petitioner Ram Dev @ Deva Singh, whose application for release on parole has been dismissed by the District Parole Advisory Committee vide order dated 18.10.2010. This writ petition has remained pending before this Court for last more than one-and-a-half year. Petitioner was released on first parole and this was his request for release on second parole. Learned Public Prosecutor has contended that the residential address, which was furnished by petitioner, was not found to be correct. It appears that the petitioner has undergone imprisonment for more than eight years out of total sentence of ten years awarded to him. Respondent jail authorities are directed to obtain fresh application from petitioner for his release on second parole and process the same for being placed before the District Parole Advisory Committee, Ajmer. With that direction, writ petition is disposed of.
(Mohammad Rafiq) J.
//Jaiman//125 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Giriraj Prasad Jaiman PS-cum-JW