PEER MOHD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Criminal Writ Petition has been instituted by the petitioner assailing the legality and validity of the order dtd. 7/10/2025 passed by the Directorate General (Prisons), Jaipur whereby the petitioner's application seeking transfer from Central Jail, Udaipur to an Open Air Camp under the Rajasthan Prisoners Open Air Camp Rules, 1972 came to be rejected.

(2.) The essential facts, succinctly stated, are that the petitioner is presently undergoing incarceration pursuant to the judgment dtd. 16/4/2024 rendered by the learned Special Judge, N.D.P.S. Cases No.2, Chittorgarh in Sessions Case No.61/2020, whereby he was convicted for the offence punishable under Sec. 8/18(B), 8/25 and 8/29 of the Narcotic Drugs and Psychotropic Substances Act and sentenced, inter alia, to undergo twelve years' rigorous imprisonment.

(3.) Heard the learned counsel for the parties. The record of the case, including the order impugned, has been carefully examined by this Court.