NARENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition, the petitioner is seeking directions to the respondents to transfer him from Central Jail, Bikaner to Open Air Camp.

(2.) The petitioner was convicted for offences under Section 302, 201 IPC and was sentenced to suffer life imprisonment vide judgment dated 14.8.2007 passed by the Additional Sessions Judge (Fast Track) No.2, Jaipur in Sessions Case No.45/06. While undergoing the life sentence, the petitioner was convicted vide judgment dated 21.12.13 passed by the District & Sessions Judge, Jodhpur in Sessions Case No.24/12 for committing murder of the Jailor Shri Bharat Bhushan Bhatt and sentenced to suffer life imprisonment extending to whole of the remaining period of natural life. The appeal preferred by the petitioner against the judgment dated 14.8.07 passed by the Additional Sessions Judge (Fast Track) No.2, Jaipur in Sessions Case No.45/06 was allowed by this Court and the petitioner was acquitted of the charges. However, the appeal preferred by the petitioner against the judgment dated 21.12.13 passed in Sessions Case No.24/12 has been dismissed by this Court vide judgment dated 4.10.19 in Appeal No.55/14.

(3.) The petitioner preferred an application seeking transfer to the Open Air Camp under the provisions of Rajasthan Open Air Camp Rules, 1972 (for short "the Rules"). The application stood rejected by Prisoners Open Air Camp Advisory Committee ('the Committee') vide its decision dated 15.4.19, observing that the petitioner has been convicted for murder of the jailor Shri Bharat Bhushan Bhatt and he has been sentenced to suffer imprisonment for remaining period of natural life. Aggrieved thereby, the writ petition preferred by the petitioner was disposed of by a Bench of this Court vide order dated 20.7.20 passed in D.B.Cri. Writ Petition No.462/19 with the directions in the following terms: "Having considered the submissions advanced at the Bar and after going through the impugned recommendations and the contents of the reply filed by the learned AAG and the Rules of 1972, we are duly satisfied that the reasoning offered by the respondents for denying opportunity to the petitioner to be sent to the Open Air Camp is absolutely unsustainable as the same is not in consonance with the Rules of 1972. Thus, the impugned minutes are set aside qua the petitioner. The competent authorities are directed to objectively reconsider the case of the petitioner for being sent to the Open Air Camp without being prejudiced by the earlier recommendations."