Smt. Sharmistha vs The State Of Madhya Pradesh
2022 Latest Caselaw 421 MP

                                           1                               WP-12317-2021
               The High Court Of Madhya Pradesh
                        WP No. 12317 of 2021
                    (SMT. SHARMISTHA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

 Indore, Dated : 07-01-2022
            Shri Manish Yadav, learned counsel for the petitioner .

            Shri Ranjeet Sen, learned Govt. Advocate for the respondent/State.

Heard on the question of admission.

The case of the petitioner in this petition is that her son Bunty @ Ankur is undergoing incarceration upon being convicted by judgment dated 03.08.2011 in Sessions Trial No.201/2008. Her grievance is that her son is not

being permitted to fill up the requisite application form for grant of parole to him. It is further submitted that on 28.06.2021, the petitioner had made an application to the Director General of Police (Jail) as well as the Superintendent of Police for permitting her son to fill up the parole form but he has not been permitted to do so till now.

Counsel for the respondent/State submits that there is no impediment for the son of the petitioner to fill up the parole form and if such a form is filled up by him, then the same shall be decided in accordance with law.

In view of the aforesaid, the petition is disposed off with a direction to

the respondents not to cause any hindrance and to permit the son of the petitioner to fill up his parole from and submit it before the competent authority. In case such an application form is submitted by the son of the petitioner that the same be adverted to and decided by the Competent Authority within a period of one month from the date of its receipt.

It is made clear that this Court has not expressed any opinion on the merits of the case.

(PRANAY VERMA) JUDGE

jyoti Digitally signed by JYOTI CHOURASIA Date: 2022.01.11 17:33:52 +05'30'