Rajasthan High Court - Jodhpur
Urmila Devi vs State Of Raj. & Ors. on 12 May, 2014
Bench: Dinesh Maheshwari, P.K. Lohra
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D.B. Parole Petition No. 2994/2014
Urmila Devi vs State of Raj. & Ors.
DATE OF ORDER : 12th May 2014
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE P.K. LOHRA Mr. J.D. Singh Bhati for the petitioner. Mr. S.K. Vyas, Government Counsel.
<><><> In this parole petition, though on 01.05.2014, a Co-ordinate Bench expected of the respondents to take a decision on the parole plea of the petitioner while observing that the matter was pending but it is informed that the decision had already been taken in the meeting dated 23.04.2014 of the concerned parole committee. The minutes of the meeting dated 23.04.2014 have been placed on record as Annexure-R/1.
In view of above, the learned counsel for the petitioner frankly submits that so far this petition seeking order for consideration of the case is concerned, it could only be considered infructuous.
Having regard to the circumstances, the petition is dismissed as infructuous but without prejudice to the rights of the prisoner concerned in taking recourse to appropriate remedies in accordance with law.
(P.K. LOHRA),J. (DINESH MAHESHWARI),J. sudhir