Sukhwinder Singh vs State Of Punjab And Others
2022 Latest Caselaw 7546 P&H

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                           CRWP-6969-2022 (O & M)
                                           Date of Decision: 22.07.2022
Sukhwinder Singh


                                                             ... Petitioner
                                  Versus

State of Punjab and others

                                                         ... Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present: Mr. J.S.Bains, Advocate, for the petitioner.

HARNARESH SINGH GILL, J.(Oral)

CRM-W-900-2022

Allowed as prayed for.

CRWP-6969-2022

Present criminal writ petition has been filed under Article

226 of the Constitution read with Section 3(1) (d) of the Punjab Good

Conduct Prisoners (Temporary Release) Act, for issuance of directions to

the respondents to release the petitioner on parole for a period of eight

weeks, enabling him to meet and take care of his family members.

Learned counsel for the petitioner submits that vide

judgment of conviction and order of sentence passed by the learned Addl.

Sessions Judge, Tarn Taran, in FIR No.200 dated 13.10.2011, under

Section 21 NDPS Act, registered at Police Station Patti, District Tarn

Taran, the petitioner was convicted and sentenced to undergo rigorous

imprisonment for a period of ten years. Being dissatisfied with the said

judgment, the petitioner preferred an appeal, bearing No.CRA-S-1082-

2019, before this Court and the same is pending adjudication. He further

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CRWP-6969-2022 /2/

contends that at one point of time, the petitioner was granted parole.

Learned counsel further submits that the application moved

by the petitioner seeking parole, has been pending since 01.06.2021,

vide diary No.3914, before respondent No.4-District Magistrate, Tarn

Taran, which has not been decided yet and he would be satisfied if the

said application is ordered to be decided within a stipulated time.

Notice of motion.

On the asking of this Court, Mr. Harbir Sandhu, AAG,

Punjab, accepts notice on behalf of the respondents.

I have heard the learned counsel for the parties.

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.4-District Magistrate, Tarn

Tarn, to decide the application for parole moved by the petitioner, stated

to be pending since 01.06.2022 vide Diary No.3914, within a period of

one month after receiving the certified copy of this order, in accordance

with law.

22.07.2022                                     (HARNARESH SINGH GILL)
parveen kumar                                          JUDGE

Note:           Whether speaking/reasoned               :        Yes/No
                Whether reportable                      :        Yes/No




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