- (1.) This writ petition has been filed by petitioner praying for a direction to respondents to transfer him from District Jail, Ajmer to Open Air Camp.
(2.) Petitioner is serving sentence of life imprisonment in District Jail, Ajmer, consequent upon his conviction and sentence by Additional Sessions Judge, Fast Track No. 1, Ajmer, vide judgment dated 14.03.2007 in Sessions Case No.74/2006, for offence under Sections 376(2)(F) of the Indian Penal Code (for short, 'the IPC'). Aggrieved thereby, petitioner preferred D.B. Criminal Appeal No.1038/2007 before this Court, which is pending adjudication.
(3.) Petitioner has completed more than eight years and 11 months of sentence including remission. It is contended that the conduct and behaviour of the petitioner in jail has been good and unblemished and there is no complaint against him. Earlier, he was granted parole thrice and during the period of parole, his behaviour remained good and he surrendered within stipulated time period on each occasion.;