HARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned amicus curiae and learned Addl. Government Advocate. This is a letter petition by convict - Hari Singh s/o Jeevraj Singh, who is presently undergoing sentence at Central Jail, Jodhpur as life convict.

(2.) By this petition, a prayer is made on behalf of petitioner-prisoner to keep him in Open Air Camp as per provisions of the Rajasthan Prisoners Open Air Camp Rules, 1972 [for brevity, herein after referred to as 'the Rules'] by granting present letter petition.

(3.) Brief facts of the petition are that the petitioner has availed 5 regular paroles and by this letter petition, the petitioner has prayed for quashing of decision taken by the Committee constituted under the provisions of the Rules, by which petitioner-prisoner's application for sending him in the Open Air Jail was rejected in the meeting held on 2nd May 2011. This Court vide order dated 24th February 2011 passed in D.B. Cr. Parole Writ Petition No. 1100/2011, directed the authorities concerned to decide petitioner's application for sending him to Open Air Camp within three months.