GAJRAJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Public Prosecutor for the State. The convict accused-petitioner has preferred this letter petition for his transfer from Central Jail, Kota to District jail, Bundi. We have considered the contents of the letter petition, reply thereto and the submissions of learned Public Prosecutor for the State. In the reply, it has been stated that the petitioner earlier approached this court and as per direction of this court, the petitioner was transferred from Central jail, Ajmer to Central Jail, Kota. So far as transfer to Distt. Jail, Bundi as prayed for by the petitioner is concerned, same is not possible in view of provisions contained in part VII of Sec. 1 (b) of the Rajasthan prisons Rules, 1951 as the District Jail, bundi is not A Class Central Jail. Bundi is not A Class Central Jail. view of above, we do not find any merit in this petition and the same is accordingly dismissed.