Punjab-Haryana High Court
Sarabjit Singh vs State Of Punjab And Others on 4 September, 2024
Author: Lisa Gill
Bench: Lisa Gill
Neutral Citation No:=2024:PHHC:115460-DB
2024:PHHC:115460-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
120 CRWP-8571-2024
Date of Decision: 04.09.2024.
Sarabjit Singh ...Petitioner.
Versus
State of Punjab and others ...Respondents.
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CORAM: HON'BLE MRS. JUSTICE LISA GILL
HON'BLE MRS. JUSTICE SUKHVINDER KAUR
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Present: Mr. Anterpreet Singh, Advocate
for the petitioner.
Mr. R.S. Pandher, Sr. DAG, Punjab.
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LISA GILL, J. (Oral)
1. Prayer in this petition is for further extension of parole afforded
to the petitioner for another period of four weeks. Petitioner is undergoing
the sentence of life imprisonment imposed upon him for the offence
punishable under Section 302 IPC vide judgment/ order dated 27.03.2023
passed by learned Additional Sessions Judge, Ludhiana.
2. It is submitted that petitioner had earlier been afforded the
benefit of parole till 10.08.2024 by the Competent Authority. He
unfortunately met with an accident on 01.07.2024 in which his right foot
was crushed with a total loss of mid and forefoot. Surgery was performed on
06.07.2024 and his right foot had to be amputated. He is unable to stand
without the help of any support and he was advised to bed rest till
30.09.2024. CRWP-7595-2024 was filed by petitioner seeking extension of
parole afforded to him on 12.06.2024. Vide order dated 14.08.2024, benefit
of parole afforded to him was extended till 04.09.2024 on the same terms
and conditions as directed in the order dated 12.06.2024. Petitioner was
directed to surrender before the concerned Jail authorities on 04.09.2024 by
3:00 P.M. Present petition has been filed for further extension of parole.
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Neutral Citation No:=2024:PHHC:115460-DB
3. Learned counsel for the State (on advanced notice) informs that
period of parole available to the petitioner has since been exhausted and in
fact he has availed of days in excess. On instructions from, Mr. Inderpreet
Singh, Assistant Superintendent Jail, Central Jail Ludhiana, it is submitted
that medical condition of petitioner is not such, which cannot be taken care
of by jail medical authorities. As per the medical certificate dated
30.08.2024, attached as Annexure P-2 with this petition, wound of
petitioner is not fully healed and needs regular dressing and antibiotics.
4. Learned counsel for the State submits that complete and regular
medical aid as required including antibiotics etc. shall be provided to the
petitioner.
5. Having heard learned counsel for the parties and keeping in
view the facts and circumstances as above, we do not find any ground for
further extension of parole afforded to petitioner.
6. Needless to say proper treatment as required be provided
regularly to the petitioner by jail authorities. In case of requirement of any
expert opinion, petitioner may be referred to the concerned hospital for such
purpose.
7. The petitioner is permitted to surrender before the jail
authorities today i.e. 04.09.2024 by 5:00 P.M.
8. Petition stands dismissed accordingly.
(LISA GILL)
JUDGE
(SUKHVINDER KAUR)
JUDGE
04.09.2024.
komal
Whether speaking/ reasoned : Yes/ No
Whether Reportable : Yes/ No
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