Punjab-Haryana High Court
Gurwinder Singh Alias Sethi vs State Of Haryana And Others on 21 April, 2025
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2025:PHHC:050849
122
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-20146-2025
DATE OF DECISION: 21.04.2025
GURWINDER SINGH ALIAS SETHI
...PETITIONER
Versus
STATE OF HARYANA AND OTHERS
... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Krishan Singh, Advocate for the petitioner(s).
Mr. B.S.Virk, Sr. DAG, Haryana.
***
SANDEEP MOUDGIL, J (ORAL)
This petition has been filed under Section 482 Cr.P.C. and under Article 226/227 of Constitution of India with a prayer that a direction may kindly be issued to the respondents to transfer the petitioner from Central Jail-II, Hisar to District Jail, Sirsa as the family of the petitioner is residing in Village Raghuana, Tehsil Kalanwali, District Sirsa.
2. At the outset, learned counsel for the petitioner submits that he will be satisfied, in case a direction is issued to competent authorities to decide the application dated 04.03.2025 (Annexure P-2) within a time bound manner.
3. Without adverting to the merits of the case, the respondent No.2- The Director General of Prisons, Panchkula is requested to direct 1 of 2 ::: Downloaded on - 26-04-2025 09:05:06 ::: Neutral Citation No:=2025:PHHC:050849 CRM-M-20146-2025 2 the ADGP, Jail Panchkula to consider and decide the application dated 04.03.2025 (Annexure P-2) by passing a speaking order in accordance with law within a period of one week from the date of receipt of certified copy of this order.
4. A copy of order so passed be supplied to the petitioner within three days thereafter.
5. Petition stands disposed of in the aforesaid terms.
(SANDEEP MOUDGIL) JUDGE 21.04.2025 anuradha Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 26-04-2025 09:05:07 :::