Punjab-Haryana High Court
Harjit Singh vs State Of Punjab And Ors on 29 September, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
CRWP NO.1135 OF 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP NO.1135 OF 2017
DECIDED ON : 29.09.2017
Harjit Singh
...Petitioner
versus
State of Punjab and others
...Respondents
CORAM : HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present : Mr. S. S. Rana, Advocate,
for the petitioner.
Ms. Rajni Gupta, Senior DAG, Punjab.
ANUPINDER SINGH GREWAL, J. (ORAL)
The petitioner is seeking extension of his parole by a period of six weeks on medical grounds, under Section 3(1)(a) &
(d) of the Punjab Good Conduct Prisoners (Temporary Releasae) Act, 1988.
The petitioner has been convicted in FIR No.8 dated 10.03.1995 under Section 302/34 IPC and Sections 3/4 of the TADA Act registered at Police Station Ghanaur, District Nabha. It is stated that he has already undergone 21 years and 04 months of sentence and over 28 years with remissions. He was released on agricultural parole for a period of six weeks by the order of Superintendent, Central Jail, Patiala passed on 21.08.2017.
Learned counsel for the petitioner contends that wife of the petitioner is suffering from acute attack of gall bladder 1 of 2 ::: Downloaded on - 30-09-2017 14:53:56 ::: CRWP NO.1135 OF 2017 -2- disease complicated by mild pancreatitis and has been admitted in Civil Hospital, Rajpura and has to be operated upon.
Heard.
It is manifest from the copy of medical certificate which has been appended as Annexure P-1 with the petition, that wife of the petitioner has been admitted in Civil Hospital, Rajpura due to acute attack of gall bladder disease complicated by mild pancreatitis. It is also mentioned in the certificate that she needs early surgery otherwise she might land into life threatening complications.
In view of medical condition of the wife of petitioner, the instant petition is partly allowed. The parole of petitioner is extended by a period of two weeks. The petitioner shall surrender before the jail authorities on 17.10.2017.
(ANUPINDER SINGH GREWAL)
JUDGE
SEPTEMBER 29, 2017
shalini
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
2 of 2
::: Downloaded on - 30-09-2017 14:53:57 :::