NIRMAL DUDANI 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 State Level Open Air Camp Committee, 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. 23/5/2025 rendered by the learned Special Judge, N.D.P.S. Cases, Udaipur in Sessions Case No. 192/2017, whereby he was convicted for the offence punishable under Sec. 8/15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced, inter alia, to undergo twenty years rigorous imprisonment. Aggrieved by the said judgment, the petitioner has preferred Criminal Appeal No. 1647/2025 before this Court, which remains pending adjudication.

(3.) None has appeared on behalf of the petitioner at the time of hearing despite the matter being called. Learned Additional Government Advocate appearing for the State has been heard. The record of the case, including the order impugned, has been carefully examined by this Court.