BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the State.

(2.) THE convict-petitioner has preferred this petition to issue appropriate direction to director General or Inspector General of Police to consider his case for transfer to Open Air jail. He has mentioned that he was convicted under Section 302 IPC to imprisonment for life. His conduct in jail is very good. He has also mentioned that he has his wife and old parents and in case he is transferred to Open Jail he will be meeting to them frequently.

(3.) THE learned counsel for the State fairly and frankly admitted that the case of convict-petitioner will be considered by the appropriate authority in the next meeting.