Rajasthan High Court - Jodhpur
Raju @ Khoti vs State Of Rajasthan (2023/Rjjd/017015) on 24 May, 2023
Bench: Arun Bhansali, Rajendra Prakash Soni
[2023/RJJD/017015]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Criminal Writ Petition No. 691/2023
Raju @ Khoti S/o Sh. Mamchand, age about 37 years, at present
lodged in Central Jail, Sriganganagar through his mother Smt.
Santosh W/o Sh. Mamchand, B/c Valmiki, age about 70 years,
R/o W. No.40, Bapu Nagar, P.S. Jawahar Nagar, Dist.
Sriganganagar.
----Petitioner
Versus
1. State of Rajasthan, Home Department, Jaipur.
2. The Director General (Jail), Jaipur.
3. The Superintendent, Central Jail, Sriganganagar.
----Respondents
For Petitioner(s) : Mr. K.R. Bhati.
For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG with
Mr. Rajat Chhaparwal.
HON'BLE MR. JUSTICE ARUN BHANSALI
HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order 24/05/2023
1. This petition has been filed by the petitioner for being sent to Open Air Camp under the Rajasthan Prisoners Open Air Camp Rules, 1972 ('the Rules').
2. Submissions have been made that the petitioner is eligible under the Rules for being sent to Open Air Camp, however, his case has not been considered, therefore, the respondents be directed to consider the case of the petitioner and send him to Open Air Camp.
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[2023/RJJD/017015] (2 of 2) [CRLW-691/2023]
3. Learned Government Advocate made submissions that as the lists for consideration for sending the prisoners to Open Air Camp are prepared on 31st December and 30th of June respectively and as on 31.12.2022, the petitioner was on bail, his case was not considered and as under the orders of the Hon'ble Supreme Court, the petitioner has been placed in custody on 31.01.2023, his case would be now considered on the basis of list prepared as on 30.06.2023 and in case he is found eligible for being sent to Open Air Camp, requisite orders in this regard would be passed.
4. In view of above fact situation, wherein the case of the petitioner is to be considered based on the list prepared as on 30.06.2023, the petition filed by the petitioner is disposed of. The respondents are directed to do the needful by including the case of the petitioner in the list to be prepared as on 30.06.2023 and pass appropriate orders expeditiously. (RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J 20-DJ/-
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