Rajasthan High Court - Jaipur
Raju Mehra @ Gathya S/O Shri Pappu Mehra vs State Of Rajasthan on 4 August, 2022
Author: Birendra Kumar
Bench: Birendra Kumar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 299/2022
Raju Mehra @ Gathya S/o Shri Pappu Mehra, Aged About 27
Years, R/o House No. 70 Ambedkar Colony, At Present Amartan
Colony Raigaro Ka Mohalla Jaisinghpura Khore, Police Station
Brahmpuri, District Jaipur (Raj.) (At Present In Central Jail,
Jaipur) Through His Brother Kailash Mehra S/o Shri Pappu
Mehra, Aged About 30 Years, R/o House No. 70, Ambedkar
Colony, At Present Amartan Colony Raigaro Ka Mohalla
Jaisinghpura Khore, Police Station Brahmpuri, District Jaipur
(Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary Home,
Secretariat, Jaipur.
2. The District Parole Advisory Committee, Through Its
Chairman District Magistrate, Jaipur.
3. Superintendent Central Jail, Jaipur
----Respondents
For Petitioner(s) : Mr. Vishram Prajapati For Respondent(s) : Mr. Prashant Sharma, Dy.G.A. HON'BLE MR. JUSTICE BIRENDRA KUMAR Order 04/08/2022 The prayer of the petitioner for second regular parole has been refused by the Competent Authority for the reason that under Parole Rules of 2021, the petitioner is not qualified to be released on parole.
Learned counsel for the petitioner submits that the petitioner was refused first regular parole also by the said Committee and vide order dated 13.08.2020 passed in S.B. Criminal Writ Petition (Downloaded on 25/12/2022 at 04:29:44 AM) (2 of 2) [CRLW-299/2022] No.469/2020, the refusal was set aside by this Court and the petitioner was allowed parole. The report at (Annex.1) would show that the petitioner has satisfactory report while serving out the sentence. In the matter of Khetaram @ Bhotiya Vs. State in S.B. Criminal Writ Petition No.366/2020 vide order dated 26.04.2022, a Co-ordinate Bench of this Court allowed 20 days parole to Khetaram vide order dated 26.04.2022 though Khetaram was also convicted for offence under Sections 7 & 8 of the POCSO Act.
Considering the facts aforesaid, it is directed that the petitioner be released on second regular parole for 20 days on furnishing of surety bond of Rs.1,00,000/- with two sureties of the like amount.
Petition stands allowed.
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