VIJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal writ petition has been preferred claiming the following reliefs:-

(2.) Ms. Ranjana Singh, learned counsel appearing on behalf of the petitioner has taken this Court to the Rajasthan Prisoners Open Air Camp Rules, 1972, the relevant being Rule 3 (d), which is reproduced as follows:-

(3.) Learned counsel for the petitioner submits that the term used in the said rule is 'ordinarily' such persons, who are convicted under Sec. 376 of the IPC would not be eligible for the open air camps, but in exceptional circumstances, such persons can be considered for open air camps.