ARVIND ALIAS ANIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present Criminal Writ Petition filed under Article 226 of the Constitution of India, the petitioner, acting through his mother, has invoked the extraordinary jurisdiction of this Court seeking a direction to the State authorities for his transfer from Central Jail, Bikaner to Central Jail, Udaipur.

(2.) The factual matrix giving rise to the instant writ petition reveals that the petitioner has been in judicial custody for approximately six years in connection with offences registered under Ss. 366, 342, 392, 376(2) and 376(d) of the Indian Penal Code, along with Sec. 5(1)(J)/6 of the Protection of Children from Sexual Offences Act, 2012, and Sec. 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. At present, the petitioner is incarcerated in Central Jail, Bikaner, which is situated at a considerable geographical distance from his native place and the residence of his family members.

(3.) I have heard learned counsel appearing for the petitioner as well as the learned Additional Government Advocate representing the State, and have carefully perused the material available on record.