PUSHPA BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the State.

(2.) THE applicant Smt. Pushpa Bai has preferred this parole application for transfer of her husband convict Shri Pratap from Central jail, Kota to District Jail, Bundi.

(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, this application has been directly preferred before this Court, therefore, it is liable to be dismissed only on this ground alone.