POOR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the State.

(2.) THE convict-petitioners have moved this application for their transfer from district Jail, Tonk to District Jail, Jhalawar.

(3.) THE learned counsel for the State has raised an objection that there are statutory rules framed by the State Government wherein there is a provision for transfer of convict-accused from one jail to another on the grounds mentioned therein but without approaching the competent authority, they have directly preferred this application before this Court, therefore, it is liable to be dismissed only on this ground alone.