SANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Parole Petition is filed by the petitioner being aggrieved with the action of the respondents of lodging him in the Central Jail, Jodhpur instead of the Open Air Camp, Mandore, Jodhpur pursuance to the order dtd. 16/9/2022 passed by the Director (Prisons), Rajasthan Jaipur.

(2.) Learned counsel for the petitioner has submitted that though, order dtd. 16/9/2022, the petitioner was transferred to the Open Air Camp, Mandore, Jodhpur, but since the petitioner is the resident of Jodhpur itself, he cannot be lodged in the Open Air Camp, Jodhpur in view of the MOU executed between the Jail Authorities and the Agricultural Research Station (Agriculture University Jodhpur).

(3.) Learned AAG has submitted that in view of the above fact situation, now the transfer of the petitioner to the Open Air Camp, Mandore, Jodhpur is cancelled and he has been transferred to the Open Air Camp, Sikar.