Rajasthan High Court - Jaipur
Ajeet Singh @ Ajit S/O Shri Ram Kishan vs State Of Rajasthan on 12 September, 2022
Bench: Pankaj Bhandari, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition (Parole) No. 586/2022
Ajeet Singh @ Ajit S/o Shri Ram Kishan, aged about 30 years,
R/o Bohro Ka Dhand, Tumbipura, Police Station Dudu, District
Jaipur(Raj.)
(At present confined in Special Central Jail Shyalawas, District
Dausa)
Through his mother:- Smt. Manphool Jat W/o late Shri Ram
Kishan, aged about 49 years, R/o Bohro Ka Dhand, Tumbipura,
Police Station Dudu, District Jaipur (Raj.)
----Petitioner
Versus
1. State of Rajasthan through Inspector General, Prison, Jaipur.
2. The District Magistrate, Dausa.
3. The Superintendent, Special Central Jail Shyalawas, District
Dausa.
----Respondents
For Petitioner(s) : Mr. B.R. Choudhary, Adv. For Respondent(s) : Mr. N.S. Gurjar, Assistant G.A. HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN Order 12/09/2022
1. Petitioner has filed this application seeking emergent parole it is pleaded in the application that petitioner's father expired on 11.09.2022 and his body has not been cremated so far and they are waiting for the petitioner's arrival to perform the rituals.
2. It is stated by the counsel for the petitioner that the emergent parole application has not been disposed of by the Jail Authorities as per Rule 11. Application for emergent parole was filed before the Jail Authorities but instead of disposing the same, they have forwarded to the Collector via dispatch No.4310.
3. We have considered the contentions. Certificate of Gram Vikas Adhikari, Gram Panchayat, Mojmabad has been annexed (Downloaded on 25/12/2022 at 07:54:54 AM) (2 of 2) [CRLW-586/2022] with the application. Further, looking to the averment made by the counsel on behalf of the petitioner, we deem it proper to grant emergent parole to the applicant for a period of 15 days. We also deem it proper to issue notice to respondent No.3 and direct the Assistant Government Advocate to ensure that the Superintendent Special Central Jail, Shyalawas, District Dausa is present before the Court on the next date to explain as to why the applications for emergent parole are not being disposed of by him, in spite of there being provisions under the parole rules.
4. The Jail Authorities are directed to release the petitioner on emergent parole for a period of 15 days, on furnishing of his personal bonds of Rs.50,000/- with one surety of like nature to the satisfaction of the Jail Authorities with the stipulation that he shall surrender himself before the Jail Authority on expiry of 15 days from the date of release and shall maintain peace and tranquility during parole period.
5. In case of failure to surrender by stipulated date, the Jail Authority shall proceed in accordance with law.
6. List the matter on 20.09.2022 as a first case.
(SAMEER JAIN),J (PANKAJ BHANDARI),J
Arun/C-1
(Downloaded on 25/12/2022 at 07:54:54 AM)
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