Shahjahan Ali vs State Of H.P. & Ors
2021 Latest Caselaw 3520 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                   CWP No. 3058/2021
                                                   Decided on : 4.8.2021




                                                                                      .

    Shahjahan Ali                                                                .....Petitioner

                                          Versus





    State of H.P. & ors.                                                         ....Respondents

    Coram:
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.




    The Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1 No
    For the petitioner:       Mr. Pankaj Sawant, Advocate.

    For the respondents                     Mr. Ashok Sharma, A.G. with Mr. Rajinder

                                            Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr.
                                            Hemanshu Misra, Mr. Shiv Pal Manhans,
                                            Addl. A.Gs., and Mr. Bhupinder Thakur,
                                            Dy.A.G. for the respondents­State.


                                             (Video Conferencing)
    _____________________________________________________________________
                Justice Tarlok Singh Chauhan, Judge (oral)

The instant petition has been filed for grant of

following substantive reliefs:

(i) an appropriate writ, order or direction in the facts and

circumstances of the case may kindly be passed and allowed the present petition by releasing the petitioner on parole to meet his family and to maintain the family and social ties for four weeks in the interest of law and justice.

(ii) an appropriate writ, order or direction in the facts and circumstances of the case may kindly be passed by issuing the time bound direction to the respondents to decide the petitioner parole application, which is pending

Whether reporters of the local papers may be allowed to see the judgment? Yes.

for last more than two year in a time bound manner, in the

.

interest of law and justice.

2 Learned Advocate General has placed on record

communication dated 3.8.2021, which reveals that 28 days'

parole has been sanctioned in favour of the petitioner and he

has been released on parole in terms of recommendations of

District Magistrate, Malda (West Bengal), thereby rendering the

instant petition infructuous.

3 In view of above, the petition is disposed of, as having

been rendered infructuous, so also the pending application(s), if

any.

                                                  (Tarlok Singh Chauhan)





                                                          Judge





                                                      (Satyen Vaidya)
    4.8.2021                                               Judge
        (pankaj)