Rajasthan High Court - Jodhpur
(Yogesh Kumar Devangan vs . State & Ors) on 3 April, 2015
Bench: Gopal Krishan Vyas, Vineet Kothari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. PAROLE WRIT PETITION NO. 2128/2015
(Yogesh Kumar Devangan Vs. State & Ors)
Date of Order :: 03.04.2015
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE DR. JUSTICE VINEET KOTHARI
Mr. S.K. Vyas, Government Advocate.
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Instant parole petition has been filed by the convict Yogesh Kumar Devangan from Central Jail, Udaipur seeking direction to the respondents that he may not be transferred from Central Jail, Udaipur to Central Jail, Bikaner. In view of the fact that due to administrative reasons, there is jurisdiction left with the State to transfer any convict, therefore, no interference is called for in this parole petition. Hence, this parole petition is hereby dismissed. (Dr. VINEET KOTHARI), J. (GOPAL KRISHAN VYAS), J. bjsh