- (1.) HEARD learned counsel for the State.
(2.) THE convict-petitioner has preferred this parole application for his transfer from central Jail, Kota to District Jail, Baran.
(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, he has directly preferred this application before this Court, therefore, it is liable to be dismissed only on this ground alone.;