DHANRAJ SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the State.

(2.) THE convict-petitioner Dhanraj Saini has preferred this parole writ petition for his transfer from Central Jail, Ajmer to Open Air jail. It has been contended in the application that he has already completed 11 years of imprisonment in Central Jail, Ajmer and is living peacefully. He was married on 12th July, 2008 when he was released on parole. He has, therefore, prayed that his case may kindly be considered for his transfer to Open Air Jail, so he may live with his newly married wife.

(3.) THE learned Counsel for the State submits that his application has already been registered and as and when there will be vacancies for the Open Air Jail, the case of the petitioner will also be considered along