Ravinder Alias Ninna vs State Of Haryana And Others
2022 Latest Caselaw 16533 P&H

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CRWP-765-2021


        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                            CRWP-765-2021
                                            Date of decision: 12.12.2022

Ravinder alias Ninna
                                                                   ...Petitioner

                                     Versus

State of Haryana and others

                                                                .....Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-    Mr. R.S.Dhull, Advocate,
             for the petitioner.

             Mr. Pawan Kumar Jhanda, AAG, Haryana.

HARNARESH SINGH GILL, J. (ORAL)

Challenge in the present criminal writ petition is to the order

dated 17.02.2020 (Annexure P-1) passed by respondent No.2-

Commissioner, Faridabad Division, Faridabad, vide which application

moved by the petitioner seeking furlough for a period of three weeks to

meet his family members, has been dismissed on the ground that he is

undergoing life sentence till natural death.

At the outset, learned counsel for the petitioner restricts his

prayer to the extent that Commissioner, Rohtak Division, Rohtak,

(petitioner is now confined in the jail at Panipat), may be directed to decide

the application of the petitioner for the grant of furlough, if moved, in view

of the law laid down by the Hon'ble Supreme Court in case titled as 'Atbir

Vs. State of NCT of Delhi, 2022(2) R.C.R.(Criminal) 862.

In view of the limited prayer made by the learned counsel for

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CRWP-765-2021

the petitioner during the course of hearing, the present petition is disposed

of with a direction to Commissioner, Rohtak Division, Rohtak, to decide

the application of the petitioner seeking furlough, if moved, within a

considerable period, in terms of the judgment(supra).

12.12.2022                                     (HARNARESH SINGH GILL)
parveen kumar                                          JUDGE

                Whether reasoned/speaking?       Yes/No
                Whether reportable?              Yes/No




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