SONU @ RAGHUVENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard finally.

(2.) Convict/petitioner Sonu @ Raghuvendra S/o Late Shri Kailash Chand Saini, has preferred this writ petition to issue appropriate writ, order or direction, directing the respondents to transfer the petitioner to Open Air Camp.

(3.) It is contended in the writ petition that petitioner has already served out more than 12 years and 6 months of imprisonment without remission and he became eligible for his transfer to Open Air Camp under the provisions of the Rajasthan Prisoners Open Air Camp Rules, 1972(hereinafter referred to as 'the Rules of 1972'), but neither the application of petitioner is being accepted for his transfer to Open Air Camp, nor the respondents are considering his case to transfer him to Open Air Camp, as he is unmarried and he is being treated as ineligible, in view of Rule 3(m) of the Rules of 1972.