Rajasthan High Court - Jodhpur
(Sampat Singh vs . State) on 17 March, 2015
Bench: Gopal Krishan Vyas, Anupinder Singh Grewal
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. PAROLE WRIT PETITION NO. 1839/2015
(Sampat Singh Vs. State)
Date of Order :: 17.03.2015
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR JUSTICE ANUPINDER SINGH GREWAL
Mr. S.K. Vyas, Government Counsel.
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Instant parole petitioner has been filed by convict Sampat Singh from Central Jail, Ajmer for seeking direction to respondents to send him to Open Air Camp because he is in custody from last more than 15 y ears.
In reply filed by the respondents, it is stated that petitioner does not fall within seniority, therefore, at this stage, he is not entitled to be sent in Open Air Camp. It is also stated in the reply that petitioner absconded from police custody, therefore, a case was registered against him for offence under Section 224 IPC, therefore, the prayer of petitioner has been rejected by the respondent State.
After considering entire facts of the case and the reply filed by the State, this parole petition is disposed of with direction to the respondent State that the case of petitioner shall be reconsidered as per his seniority.
Ordered accordingly.
(ANUPINDER SINGH GREWAL), J. (GOPAL KRISHAN VYAS), J. bjsh