Islam Khan vs Ut Administration Chandigarh And ...
2023 Latest Caselaw 12257 P&H

2023:PHHC:101634
IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
208 CRWP-1793-2023 (O&M)
Date of decision : 07.08.2023

Islam Khan

... Petitioner

Versus

UT Administration Chandigarh and others

.. Respondents

CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. Suram Singh Rana, Advocate for the petitioner.

Mr. J.S. Toor, APP, UT, Chandigarh and

Mr. Adhiraj Toor, Advocate for the respondents.
2K KK

Anupinder Singh Grewal, J. (Oral)

CRM-W-1158-2023

This application is for placing on record the medical OPD card of the father of the petitioner dated 10.06.2023 as Annexure A-1.

Heard. For the reasons stated in the application, the same is allowed and Annexure A-1 is taken on record subject to all just exceptions. Main case

The petitioner is seeking extension of emergency parole on medical grounds as his father has to be operated upon.

2. Learned counsel for the petitioner submits that the father of the petitioner is suffering from a heart ailment and has to be operated upon on 02.09.2023 at PGIMER, Chandigarh. He has referred to the medical OPD card of the father of the petitioner at Annexure A-1 in this regard.

3. Learned counsel for the respondents/UT, Chandigarh has filed the custody certificate in Court which indicates that the petitioner has undergone

total sentence of 03 years, 02 months.

SONIA GUGNANI 2023.08.07 17:42

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Chandigarh

2023:PHHC:101634 CRWP-1793-2023 (O&M) -2-

4. Heard. The petitioner has been convicted in an FIR No.06 dated 18.01.2020 for the commission of an offence punishable under Section 22 NDPS Act by the judgment and order dated 01.11.2021 and sentenced to undergo imprisonment for ten years. The petitioner had been released on parole vide order dated 14.03.2023 as his father is stated to be suffering from heart ailment. Now the petitioner is seeking extension of his parole as his father is stated to be operated upon on 02.09.2023.

5. In view of the medical condition of his father, who has to be operated upon on 02.09.2023, the emergency parole granted to the petitioner is extended and he shall surrender to the concerned jail by 15.09.2023.

6. The petition stands disposed of accordingly.

(ANUPINDER SINGH GREWAL) JUDGE August 07, 2023

sonia gugnani

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

SONIA GUGNANI 2023.08.07 17:42

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