Bijender Singh vs State Of Haryana And Others
2023 Latest Caselaw 17396 P&H

RAJ KUMAR
2023.10.07 14:09

2023:PHHC: 130180

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
104
CRWP No.9877 of 2023
DATE OF DECISION : 7" OCTOBER, 2023
Bijender Singh
...- Petitioner
Versus
State of Haryana & others

.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

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Present: Mr. Prateek Yadav, Advocate for the petitioner.
OK Ok 3K
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed under Article 226 of the

Constitution of India for issuance of direction to release the petitioner on parole for a period of ten weeks under Section 3(2) of Haryana Good Conduct Prisoners (Temporary Release) Act, 2022, to attend prospectively scheduled delivery of his wife

2. At the outset, the counsel for the petitioner submits that at this stage the petitioner would be satisfied if respondents are directed to decide the application Annexure P-3 filed by the wife of the petitioner, within some time bound frame.

3. Notice of motion.

4. Mr. Krishan K. Chahal, Addl. AG Haryana, accepts notice on behalf of the respondents-State and has submitted that the State is not

averse to expeditious disposal of grievance of the petitioner.

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CRWP_No.9877 of 2023 2023:PHHC: 130180

5. In view of the above, respondent-State is directed to take a conscious decision upon application Annexure P-3, within a period of ten

days from the date of receipt of the certified copy of this order.

6. The petition stands disposed of with above said direction.

7™ October, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.10.07 14:09

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