SULTAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SHRI Shankar Singh, Superintendent of Jail, Central Jail, Kota and SHRI Vishvesh Joshi, Superintendent of Jail, Central Jail, Bharatpur are present in person.

(2.) ON the previous date, we had directed the learned Deputy Govt. Counsel to inform this Court whether it is possible for the petitioners to be transferred to Central Jail at Kota in view of the fact that the capacity and accommodation for the inmates in Kota Central Jail has been revised with the construction of the additional barracks.

(3.) IT is pointed out that both the petitioners are residents of Kota District and they are willing for their transfer in view of the facts mentioned above regarding overcrowding in the Central Jail at Kota, to the District Jails in Jhalawar, Baran, Bundi or Tonk.