GIRDHARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been preferred on behalf of the convict petitioner Girdhari Singh seeking to assail the inaction of the respondents in deciding the emergent parole application submitted on behalf of the convict petitioner on the ground of death of his mother.

(2.) This Court was apprised that the convict's mother expired on 9/3/2022. The application for interim parole was filed to the Superintendent, Central Jail, Bikaner on 10/3/2022 but the same was not decided for almost a month whereupon, the instant writ petition came to be submitted. On 8/4/2022, this Court gave an oral direction to learned AAG to ensure that the parole application of the convict is decided whereafter the convict-petitioner has been enlarged on emergent parole vide order dtd. 9/4/2022.

(3.) By order dated dtd. 12/4/2022, we had directed that the District Magistrate, Bikaner and the Superintendent, Central Jail, Bikaner to remain present in the Court to show cause and to explain as to why disciplinary proceedings may not be directed against them for blatant non-compliance of Rule 23 of the Rajasthan Prisoners Release on Parole Rules, 2021 as per which, the application for emergent parole is required to be decided within four days of presentation.