Sukhjit Singh vs State Of Punjab And Others
2022 Latest Caselaw 1781 P&H

  IN THE HIGH COURT OF PUNJAB & HARYANA
               AT CHANDIGARH
                                                CRWP-1357-2022 (O&M)
                                                Date of Decision:17.02.2022

Sukhjit Singh                                               ... Petitioner

                                 Versus

State of Punjab & others                                    ... Respondents

CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
        HON'BLE MR. JUSTICE LALIT BATRA.

Present:-    Mr. Jasdeep Singh, Advocate for the petitioner.

             Mr. H.S. Sullar, DAG, Punjab.
                         ...

TEJINDER SINGH DHINDSA, J. (ORAL).

Instant petition has been filed for grant of emergency parole for

a period of four weeks in view of Section 3(1)(d) of the Punjab Good

Conduct Prisoners (Temporary Release) Act, 1962.

It has been averred in the petition that the petitioner stands

convicted vide judgment dated 19.07.2016 pursuant to trial that emanated

from FIR No.115, dated 17.06.2013 under Sections 302/34 IPC, registered at

Police Station Morinda, District Rupnagar.

Petitioner is serving his sentence and is currently confined in

District Jail, Rupnagar.

Counsel contends that an application seeking emergency parole

on medical grounds has been filed so as to look after his father who is

suffering from various medical issues and is presently undergoing dialysis.

Counsel further contends that no final order till date has been passed on the

application seeking emergency parole.

Notice in the petition.

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 CRWP-1357-2022 (O&M)                                                    -2-

Mr. H.S. Sullar, learned DAG, Punjab accepts notice.

A complete copy of the petition already stands furnished.

Learned State counsel makes a statement that in case an

application seeking emergency parole has been filed by the petitioner and is

pending consideration as of date, a final decision thereupon would be taken

as per law and within a period of two weeks from today.

Statement is accepted.

No further directions are required to be passed.

Petition disposed of.

                                    (TEJINDER SINGH DHINDSA)
                                             JUDGE


                                           (LALIT BATRA)
17.02.2022                                     JUDGE
harjeet

          i) Whether/reasoned?                    Yes/No

          ii) Whether reportable?          Yes/No




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