- (1.) HEARD learned Public Prosecutor and perused the letter petition filed by the petitioner as also the reply filed on behalf of the respondents.
(2.) THIS letter petition seeking his transfer from Central Jail, Jodhpur to Central Jail, Ajmer is received from he convict- prisoner- Bharat Singh s/o Narendra Singh, by caste- Rajput, r/o Narma, Tehsil- Parbatsar, PS Peelwa, district- Nagaur; who being convicted for offence under sec.306 IPC, is now undergoing sentence of 10 years' imprisonment. A reply to the petition has been filed on behalf of respondents, wherein it is submitted that earlier the convict- prisoner submitted an application for his transfer from Central Jail, Ajmer to Central Jail, Jodhpur; thereupon he has been transferred to Central Jail, Jodhpur from Central Jail, Ajmer by the competent authority. Thereafter, the convict-prisoner again submitted an application for his transfer from Central Jail, Jodhpur to the Central Jail, Ajmer and thereupon, the order by which he was transferred from Central Jail, Ajmer to Central Jail, Jodhpur has been cancelled by the Directorate (Prisons), Rajasthan, Jaipur vide letter No.33211-13 dated 17.01.2012 and in compliance of the aforesaid order, the petitioner-prisoner Bharat Singh s/o Narendra Singh has already been transferred to the Central Jail, Ajmer. In the facts and circumstances of the case and looking to the reply filed by the respondents and the order passed by the competent authority, the purpose of the writ petition is achieved. Consequently, nothing survives in this petition. The petition, therefore, stands dismissed as having become infructuous.;