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Suresh Kumar Kesuka vs State Of Rajasthan And Ors

Rajasthan High Court · Decided on 27 July 2020 · Citation: (2020) 07 RAJ CK 0045

HON’BLE JUDGES
Satish Kumar Sharma, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226
CASE NUMBER
Criminal Writ Petition No. 470 Of 2020
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Judgment

10 paragraphs · 168 words
1.

This petition has been filed under Article 226 of the Constitution of India for seeking direction to decide the application of the petitioner for

emergent parole which is pending before the respondents.

2.

Heard learned counsel for both the sides and perused the material made available on record.

3.

Learned counsel for the petitioner submits that the application for emergent parole is pending since 02.07.2020 before the respondents but the same

is not being disposed of. Therefore, the respondents be directed to decide the same expeditiously.

4.

Learned counsel for the respondent submits that appropriate directions may be issued.

5.

Heard. Considered.

6.

The prayer of the petitioner appears to be justified, therefore, the petition is disposed of with the direction to the respondents that the application of

the petitioner be decided within 10 days from the date of receipt of copy of this order in accordance with law.

7.

As a precautionary measure, the petitioner shall also submit an additional copy of application before the respondents.