Sukhwant Singh vs State Of Punjab And Another
2021 Latest Caselaw 2396 P&H

CRWP-7976-2021                            -1-



        IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH
(106)
                                                            CRWP-7976-2021
                                                 Date of decision: 24.08.2021


Sukhwant Singh                                       ...Petitioner
                               Versus
State of Punjab and another                          ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. J.S.Dhaliwal, Advocate for the petitioner.
                   ...

SUVIR SEHGAL, J. (Oral)

The Court has been convened through video conferencing due to

Covid-19 pandemic.

Instant petition has been filed under Article 226 of the

Constitution of India for directing respondent No.2 to grant extension of

parole for a period of six weeks.

Counsel for the petitioner submits that the petitioner has been

convicted and sentenced to undergo rigorous imprisonment for a period of

three years, besides payment of fine, by the Additional Chief Judicial

Magistrate, Sri Muktsar Sahib, vide order dated 01.10.2018 in FIR No.91

dated 31.07.2016, registered for offences under Sections 420, 419 and 120-

B of the Indian Penal Code, 1860, at Police Station Sadar, Sri Muktsar

Sahib and appeal filed by petitioner against the judgment of conviction and

sentence has been dismissed. Counsel submits that vide order dated

1 of 2

27.05.2021 (Annexure P-1), the petitioner was released on parole by the

Deputy Superintendent, Central Jail, Faridkot from 27.05.2021 to

26.08.2021. By relying upon the medical record (Annexures P-2 and P-3),

counsel submits that petitioner's wife is on the family way and expected

date of delivery of the child is 24.09.2021 and he is the only adult male

member in the family, who can take care of her. He submits that an

application for extension of parole dated 13.08.2021 (Annexure P-6) has

been submitted to the Superintendent, Central Jail, Faridkot - respondent

No.2, however, the same has not been attended to. Counsel submits that the

petitioner would be satisfied in case a direction is issued to the concerned

official respondent to look into the said application.

Request made by counsel for the petitioner has been considered.

Without examining the medical record and averments made in the

petition or in the application, the petition is disposed of with a direction to

the Superintendent, Central Jail, Faridkot - respondent No.2 to examine and

decide the application (Annexure P-6) submitted by the petitioner seeking

extension of parole, on or by 26.08.2021 and communicate the order to the

petitioner on the same day.

                                          (SUVIR SEHGAL)
                                              JUDGE
24.08.2021
Pardeep

         Whether Speaking/Reasoned                    Yes
         Whether Reportable                           Yes




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