Chirag Jain @ Chhotu vs State Of Haryana And Ors
2024 Latest Caselaw 8268 P&H

Punjab-Haryana High Court

Chirag Jain @ Chhotu vs State Of Haryana And Ors on 19 April, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                   Neutral Citation No:=2024:PHHC:052604-DB



                                                               2024:PHHC:052604-DB
101
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                              CRWP-3272-2024
                                              Date of Decision: 19.04.2024

Chirag Jain alias Chhotu
                                                                    ..... Petitioner
             Versus
State of Haryana and others
                                                                 ..... Respondents

CORAM:- HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present:     Mr. Randeep S. Dhull, Advocate
             for the petitioner.

             Mr. Sukhdeep Parmar, Senior DAG, Haryana.

                            ****

LISA GILL, J.(oral)

1. Grievance raised by petitioner is that application submitted by

him for seeking parole has not been decided. Petitioner is stated to have

been convicted in FIR No. 1104 dated 04.08.2015 registered under Section

396, 460, 120-B, 202 of Indian Penal Code, 1860 at Police Station City

Panipat, District Panipat vide judgment of conviction and order of sentence

dated 23.01.2017/24.01.2017. It is pleaded that petitioner on earlier

occasions had been granted concession of parole. Application dated

15.01.2024 was submitted by him seeking parole for performance of family

duties and obligations. However, the same has not been decided till date.

2. Notice of motion.

3. Mr. Sukhdeep Parmar, Senior DAG, Haryana accepts notice

on behalf of respondents and submits that at times copies of representations

are in fact not received.

4. Keeping in view the nature of order being passed, we do not

consider it necessary to call for reply on behalf of respondents.

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Neutral Citation No:=2024:PHHC:052604-DB

2024:PHHC:052604-DB

5. After considering averments in the writ petition, same is

disposed of with a direction that present petition be treated as a

representation on behalf of petitioner by the competent authority who shall

consider and decide the same in accordance with law expeditiously and

definitely within a period of four weeks from the date of receipt of copy of

this order. There is no expression of opinion on the merits of the matter.

(LISA GILL) JUDGE

(AMARJOT BHATTI) JUDGE 19.04.2024 lalit

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

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