Rajasthan High Court - Jaipur
Charan Singh S/O Udai Chand B/C Jaat vs State Of Rajasthan on 3 August, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D. B. Criminal Writ Petition No. (Parole) 779/2018
Charan Singh son of Udai Chand, by caste Jaat, aged about 27
Years, resident of Village And Post Pratap Singhpura, Tehsil
Neemrana, Police Station Neemrana, District Alwar (Presently
Confined in Central Jail, Alwar) through his father Udai Chand son
of Manohar Lal by caste Jaat, aged about 54 years, resident of
Village and Post Pratap Singhpura, Tehsil Neemrana, Police Station
Neemrana, District Alwar (Raj.)
----Accused-Petitioner
Versus
1. State of Rajasthan, through Secretary, Department of
Home, Government of Rajasthan, Jaipur.
2. District Magistrate, Alwar.
3. Superintendent, Central Jail, Alwar.
----Respondents
For Petitioner(s) : Mr. Dheeraj Singhal.
For Respondent(s) : Mr. B.N. Sandu, AAG.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR
Order
03/08/2018
This petition, seeking emergent parole, has been filed by the petitioner Charan Singh through his father Udai Chand, who was convicted for offence under Sections 302, 498-A, 406 and 323 IPC and undergoing sentence of life imprisonment in Central Jail, Alwar.
Learned counsel for the petitioner has submitted that the petitioner has prayed for release on emergent parole as he wants to appear in RAS Pre Examinations, 2018, scheduled to take place on 05.08.2018 from 10.00 A.M. to 1.00 P.M. It is contended that the petitioner is otherwise a brilliant student having secured 79% in his (2 of 2) [CRLW-779/2018] B.A. Examinations and he has been allotted Akashdeep College of Pharmacy, Sector 11, Agarwal Farm, Mansarovar, Jaipur-302001 as Centre for such examination. It is therefore prayed that he may be released on emergent parole of 30 days in accordance with Rule 10- A of the Rajasthan Prisoners (Release on Parole) Rules, 1958 (for short 'the Rules of 1958').
Mr. B.N. Sandu, learned Additional Advocate General appearing on behalf of the respondents opposed the petition and submitted that in the first place, the petitioner has filed present petition in the nick of time when the examinations are scheduled to take place only day after tomorrow, i.e., 05.08.2018. Moreover, there is no provision in Rule 10-A of the Rules of 1958 for grant of emergent parole to a convict for appearing in competitive examination.
Having regard to the aforesaid situation, we, rather than granting emergent parole to the petitioner, direct the respondents to shift the petitioner to Central Jail, Jaipur immediately and send him to aforesaid examination centre with the guards for the purpose of appearing in the aforesaid examinations, scheduled to take place on 05.08.2018 from 10.00 A.M. to 1.00 P.M. at aforesaid Centre and thereafter, the petitioner be again lodged at Central Jail, Alwar.
With the aforesaid direction, present petition stands disposed of.
A copy of this order be provided to learned Additional Advocate General under the seal and signatures of the Court Master attached to this Court, for compliance.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/66 Powered by TCPDF (www.tcpdf.org)