High CourtsDivision Bench(2023) 03 RAJ CK 0060

Jagdish vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 14 March 2023

HON’BLE JUDGES
Vijay Bishnoi, J · Rajendra Prakash Soni, J
CASE NUMBER
D.B. Criminal Writ Petition No. 118 Of 2023

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Judgment

4 paragraphs · 175 words

This parole petition has been filed on behalf of the petitioner, who is at present lodged in Open Air Camp, Chittorgarh, with a prayer that he may be transferred to the Open Air Camp, Udaipur.

Learned GA-cum-AAG has submitted that the request of the petitioner of transferring him from Open Air Camp, Chittorgarh to Open Air Camp, Udaipur has already been forwarded to the Director General Prisons Rajasthan, Jaipur and the petitioner will be transferred to the Open Air Camp, Udaipur as and when the vacancy is available in the said jail. It is also submitted that the prisoners are lodged in the Open Air Camps as per their priority and the petitioner stood in that priority list at number 15.

Taking into consideration the above facts and circumstances of the case, we deem it appropriate to dispose of this writ petition with a direction to the Director General Prisons Rajasthan, Jaipur to transfer the petitioner from Open Air Camp, Chittorgarh to Open Air Camp, Udaipur as and when the vacancy is available.

Ordered accordingly.