Rajasthan High Court - Jodhpur
Sampat Lal vs State Of Rajasthan on 19 May, 2022
Bench: Sandeep Mehta, Vinod Kumar Bharwani
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Misc. Application No.156/2022
IN
D.B. Criminal Writ Petition No. 182/2022
Sampat Lal S/o Late Shri Heeralal, Aged About 39 Years, At
Present Lodged In Central Jail Ajmer Through His Wife Smt.
Meera W/o Shri Sampat Lal Aged About 35 R/o Vill. Antali Ps
Sambhugarh Dist. Bhilwara
----Petitioner
Versus
1. State Of Rajasthan, Dept. Of Home Raj. Jaipur
2. The Director General Jail, Jaipur
3. The Distt. Collector, Bhilwara
4. The Superintendent, Central Jail Ajmer
----Respondents
Mr. Anil Joshi, GA-cum-AAG
HON'BLE MR. JUSTICE SANDEEP MEHTA
HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Order 19/05/2022 The instant misc. application has been moved by learned AAG Shri Joshi seeking correction in the order dated 17.05.2022 passed in D.B. Criminal Writ Petition No.182/2022 whereby while taking note of inaction and delay in deciding the emergent parole of the convict-petitioner, on the part of the respondents with reference to the directions given by this Court and Rule 23 of the Rajasthan Prisoners Release on Parole Rules, 2021, the writ petition preferred by the petitioner was dismissed on merit. (Downloaded on 20/05/2022 at 08:32:15 PM)
(2 of 2) [Cri Misc Application No.156/2022] Shri Joshi submits that inadvertently in the order dated 17.05.2022, Rule 11 of the Rules 2021 has been recorded for dealing with the emergent parole applications whereas Rule 23 is applicable for dealing the emergent parole applications under the Rules of 2021 and thus, the order dated 17.05.2022 may kindly be rectified.
The prayer so made for correction in the order dated 17.05.2022 is justified. Accordingly, it is directed that the phrase "Rule 11 of Rajasthan Prisoners Release on Parole Rules of 2021", appearing in the ending of Page-2, be read as "Rule 23 of the Rajasthan Prisoners Release on Parole Rules of 2021". The application is disposed of accordingly. This order shall be treated as part and parcel of the order dated 17.05.2022. (VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J Sudhir Asopa (Downloaded on 20/05/2022 at 08:32:15 PM) Powered by TCPDF (www.tcpdf.org)