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Naval Sood vs State Of Punjab
2024 Latest Caselaw 6626 P&H

Citation : 2024 Latest Caselaw 6626 P&H
Judgement Date : 22 March, 2024

Punjab-Haryana High Court

Naval Sood vs State Of Punjab on 22 March, 2024

Bench: Anupinder Singh Grewal, Kirti Singh

CRWP-2646-2024 1

2024: PHHC:041892-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
114 CRWP-2646-2024
Date of decision: 22.03.2024
Naval Sood
... Petitioner
Versus
State of Punjab and others ... Respondents

CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
HON'BLE MS. JUSTICE KIRTI SINGH

Present:- Mr. G.S. Madaan, Advocate for the petitioner.

3 2 2

Anupinder Singh Grewal, J. (Oral)

The petitioner is seeking extension of his parole for a period of 08 weeks.

2. Learned counsel for the petitioner submits that the petitioner had been released on parole for a period of 08 weeks and will surrender on 26.03.2024. He also submits that petitioner is suffering from various ailments and has relied upon medical certificate at Annexure P-1.

3. Heard.

4. The petitioner has been convicted and sentenced by judgment and order

of sentence dated 29.03.2023 in FIR No.108 dated 28.04.2020 registered at Police

Station Gate Hakima, District Amritsar and to undergo imprisonment along with fine

as under:-

Sentence under | Sentenced to RI | Fine In default of Section payment of fine 22(C) of NDPS | 12 years Rs.1,20,000/- R.I. for 01 year Act

The petitioner had been granted parole for a period of 08 weeks.

KAPIL

2024.03.22 16:09

| attest to the accuracy and integrity of this document

CRWP-2646-2024 2

We have perused the documents at Annexure P-1 but in our considered view they cannot be relied upon to extend the period of parole as these documents are from private hospital and they only indicate that he is under treatment for depression and bronchitis. The ailments indicated in these documents do not appear to be that serious to warrant the extension of parole at this stage.

5. Consequently, we do not find any merit in this petition at this

stage. The petition stands dismissed at this stage.

(ANUPINDER SINGH GREWAL)

JUDGE (KIRTI SINGH) JUDGE March 22, 2024 kapil

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

KAPIL

2024.03.22 16:09

| attest to the accuracy and integrity of this document

 
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