Punjab-Haryana High Court
Gurmit Singh vs State Of U.T.Chandigarh And Others on 22 December, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.M-33761 of 2008
Date of decision : 22.12.2008
Gurmit Singh ....Petitioner
Versus
State of U.T.Chandigarh and others ...Respondents
CORAM : HON'BLE MR. JUSTICE S. D. ANAND
Present: Mr. J.S.Bains, Advocate for the petitioner
S. D. ANAND, J.
The only grievance of the petitioner is that his plea for release on parole is lying undisposed of since 9.7.2008.
Notice of motion.
On the asking of the Court, Mr. Rajiv Sharma, learned counsel for the U.T.,Chandigarh, accepts notice on behalf of the respondents.
The petition shall stand disposed of with a direction to the competent authority to take a decision on the pending parole plea of the petitioner-prisoner within one month from today. It will be for the State counsel to communicate the order to the competent authority.
Copy of the order be given to the learned State counsel under the signatures of the Court Secretary.
December 22, 2008 (S.D. ANAND) Pka JUDGE