Anupam @ Anup vs State Of Haryana And Others
2022 Latest Caselaw 1686 P&H

106          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                            CHANDIGARH
                                    CRWP-1888-2022
                                    Date of decision : 15.3.2022

Anupam alias Anup                                ....... Petitioner (s)
                                 Versus
State of Haryana and others                      ........ Respondent (s)

CORAM:       HON'BLE MR. JUSTICE HARINDER SINGH SIDHU

Present:Mr. Prateek Rathee, Mr. Rajesh Kumar, Advocates
        for petitioner.
        Mr. Saurabh Girdhar, AAG Haryana.
               (Through Video Conferencing)
        -.-                    -.-
HARINDER SINGH SIDHU, J.

The petitioner has been convicted in case FIR No. 137 dated 30.4.1999 under Sections 302, 392, 34 IPC and under Sections 24, 25 of Arms Act registered at Police Station Sadar Palwal, Palwal and sentenced to undergo rigorous imprisonment for life vide judgment and order dated 2.9.2004 of learned Additional Sessions Judge, Faridabad. His appeal (CRA-D-775-DB-2004) was dismissed on 15.9.2005.

The father of petitioner has submitted an application dated 5.10.2021 to respondent No. 4 (Jail Superintendent, District Jail, Faridabad, Haryana) for seeking temporary release of petitioner on furlough. A copy of application has been attached with this petition as Annexure P-1.

The limited prayer of petitioner is that a direction be issued to respondents to process and take a final decision on the application (Annexure P-1) within a reasonable time.

Notice of motion.

Mr. Saurabh Girdhar, AAG Haryana accepts notice on behalf of respondent State.

Without in any way opining on the merits of claim of petitioner, this petition is disposed of with a direction to respondent No. 2 to finally dispose of the application of petitioner preferably within a period of 4 weeks from the date of receipt of copy of this order.

                                                 (HARINDER SINGH SIDHU)
                                                       JUDGE
15.3.2022
sjks

Whether reasoned order :         Yes / No

Whether reportable          :    Yes / No

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