Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Bhupender Singh @ Monu vs State Of Haryana And Others
2022 Latest Caselaw 16534 P&H

Citation : 2022 Latest Caselaw 16534 P&H
Judgement Date : 12 December, 2022

Punjab-Haryana High Court
Bhupender Singh @ Monu vs State Of Haryana And Others on 12 December, 2022
                                                                             -1-
CRWP-11974-2021


      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                           CRWP-11974-2021
                                           Date of decision: 12.12.2022

Bhupender Singh @ Monu
                                                                  ...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 28.10.2021 (Annexure P-1) passed by respondent No.2-Divisional

Commissioner, Rohtak, vide which application moved by the petitioner

seeking parole has been dismissed.

At the outset, learned counsel for the petitioner restricts his

prayer to the extent that respondent No.2-Commissioner, Rohtak Division,

Rohtak, may be directed to decide the application of the petitioner for the

grant of parole, if moved afresh, in view of the law laid down by a

Coordinate Bench in 'Rakesh Chehal Vs. State of Haryana and others',

CRWP-1949-2022, decided on 29.07.2022.

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

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

of with a direction to respondent No.2-Commissioner, Rohtak Division,

1 of 2

CRWP-11974-2021

Rohtak, to decide the application of the petitioner for the grant of parole, 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




                                      2 of 2

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter