Rajasthan High Court - Jodhpur
Jitendra @ Jitu vs State Of Rajasthan on 12 September, 2022
Bench: Sandeep Mehta, Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Writ Petition No. 277/2022
Jitendra @ Jitu S/o Sh. Tara Chand, Aged About 29 Years, B/c
Harizan, R/o Harizano Ka Bas, Bisalpur, Teh. And Dist. Pali. (At
Present Lodged In Central Jail, Jodhpur). Through Smt. Vimla W/
o Sh. Tara Chand, B/c Harizan, Aged 59 Years, R/o Harizano Ka
Bas, Bisalpur, Teh. And Dist. Pali.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Home Dept. Govt.
Of Raj., Jaipur.
2. The Dist. Collector Cum Magistrate, Jodhpur.
3. The Superintendent Central Jail, Jodhpur.
----Respondents
For Petitioner(s) : Ms. Laxmi Devi Ramawat
For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG
HON'BLE MR. JUSTICE SANDEEP MEHTA
HON'BLE MR. JUSTICE FARJAND ALI Order 12/09/2022 The petitioner has been denied regular parole of seven days vide recommendations dated 30.06.2022, issued by the District Parole Advisory Committee, Jodhpur. The said order is appealable under Rule 18 of the Rajasthan Prisoners Release on Parole Rules, 2021 (hereinafter referred to as Parole Rules, 2021).
The period of filing appeal is 60 days. However, keeping in view the fact that the petitioner was pursuing his cause in this writ petition, the limitation to file an appeal under Rule 18 is extended by 30 days. In case, the petitioner prefers the appeal to the Divisional Commissioner under Rule 18 of the Parole Rules, 2021, (Downloaded on 12/09/2022 at 09:41:20 PM) (2 of 2) [CRLW-277/2022] the same shall be treated to be within limitation and will be heard and decided as per law.
While relegating the petitioner to avail remedy of filing the appeal with the above liberty, the instant writ petition is disposed of.
(FARJAND ALI),J (SANDEEP MEHTA),J
13-Devesh/-
(Downloaded on 12/09/2022 at 09:41:20 PM)
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