Rajasthan High Court - Jodhpur
Sheo Prakash @ Sukhdev Singh @ Karam ... vs State Of Rajasthan on 7 December, 2021
Bench: Vijay Bishnoi, Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Writ Petition No. 533/2021
Sheo Prakash @ Sukhdev Singh @ Karam Singh S/o Shri
Sheokaran, Aged About 60 Years, At Present Lodged In Central
Jail, Bikaner, Through His Son Shri Anil Kumar S/o Shri Sheo
Prakash @ Sukhdev Singh @ Karam Singh, Aged About 30 Years
R/o Village- Mahiyawali, P.s. Chunawad, District Sriganganagar.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary Of Home Depart.
Jaipur.
2. The District Collector, Sriganganagar.
3. The Superintendent, Central Jail, Bikaner.
----Respondents
For Petitioner(s) : Mr. K.R. Bhati
For Respondent(s) : Mr. Anil Joshi, AAG-cum-GA
(Incharge)
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 07/12/2021 This parole petition is filed on behalf of convict-petitioner with the prayer to release him on 15 days' emergent parole on account of his illness. In the petition, the petitioner has also prayed alternatively, that his application pending before the District Collector, Sriganganagar to release him on emergent parole may kindly be directed to be decided expeditiously.
This Court, vide order dated 24.11.2021, directed the jail authorities to produce petitioner before Medical Board to check his mental and physical condition. Report of the Medical Board dated 30.11.2021 has been produced today by learned AAG-cum-GA. (Downloaded on 07/12/2021 at 09:00:13 PM)
(2 of 2) [CRLW-533/2021] Having gone through the report, submitted by learned AAG- cum-GA, this criminal writ petition for parole is allowed and the Superintendent of Police, Central Jail, Bikaner is directed to release the petitioner Sheo Prakash @ Sukhdev Singh @ Karam Singh S/o Shri Sheokaran, on emergent parole for seven days, provided the petitioner furnishes a bond to the tune of Rs.2,00,000/- along with two sureties of Rs.1,00,000/- each of his close relatives.
Petitioner is directed to surrender himself before the jail authorities after expiry of period of emergent parole. (ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J 32-T.Singh/-
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