SOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal writ petition has been filed on behalf of the petitioner being aggrieved with the action of the respondents for not sending him to Open Air Camp, Bichhwal, District Bikaner despite recommendation by the Open Air Camp Committee, Jaipur in its meeting dtd. 16/11/2022 for sending him to Open Air Camp.

(2.) The petitioner was convicted and sentenced vide judgment dtd. 3/12/2013 passed by the Additional District and Sessions Judge No.3, Chittorgarh in Sessions Case No.19/2013 for the offences punishable under Ss. 302, 450, 201 and 404 IPC and as such he has served out around 12 years of sentence including remission period on 23/1/2023.

(3.) The petitioner moved an application for sending him to Open Air Camp under the provision of Rajasthan Prisoners Open Air Camp Rules, 1972 (hereinafter to be referred as 'the Rules of 1972') and the Open Air Camp Committee, Jaipur in its meeting dtd. 16/11/2022 recommended for sending him to Open Air Camp, however, despite that he was not sent there. Hence, this writ petition.