Buta Singh vs State Of Punjab And Others
2024 Latest Caselaw 8561 P&H

Punjab-Haryana High Court

Buta Singh vs State Of Punjab And Others on 23 April, 2024

                                 Neutral Citation No:=2024:PHHC:054641




                                        2024:PHHC:054641
       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

SR. No.107

                                  CRWP-3454-2024
                                  Date of decision:23.04.2024
Buta Singh

                                                           ...Petitioner
                                         Versus

State of Punjab and others
                                                           ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE N.S. SHEKHAWAT

Present:     Mr.Mohit Sharma, Advocate for the petitioner.

N.S. SHEKHAWAT, J.

1. Feeling aggrieved against the alleged inaction on the part of

respondent authorities, petitioner has approached this Court by way of

instant petition, seeking issuance of appropriate directions to the respondents

to releasse him on parole for four weeks to enable him to renovate his house.

2. Learned counsel for the petitioner submits that the petitioner

was convicted and sentenced for 10 years' imprisonment for the offence

under Section 22 of the NDPS Act by the learned trial Court vide its

judgment and order dated 16.11.2022. He further submits that though the

petitoner had moved an application dated 02.04.2024 for grant of four

weeks' parole on the ground of renovation of his house, but the same has not

been decided so far. Learned counsel also submits that the petitioner will be

satisfied in case respondent No.3 is directed to decide his application

(Annexure P-1) in a time bound manner.

3. Having heard the learned counsel for the petitioner and without

commenting on the merits of the case, the present petition is disposed of

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Neutral Citation No:=2024:PHHC:054641

with a direction to respondent No.3 to look into the matter and decide the

application dated 02.04.2024 (Annexure P-1) by passing an appropriate

order thereon, strictly as per law, within a period of one month from today.

                                                      (N.S. SHEKHAWAT)
23.04.2024                                                   JUDGE
mks


             Whether Speaking/Reasoned: YES / NO
             Whether Reportable:                YES / NO




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