Punjab-Haryana High Court
Hem Raj vs State Of Haryana & Ors on 6 April, 2015
Author: Hari Pal Verma
Bench: Hari Pal Verma
VIJAY ASIJA
Crl. Writ Petition No.531 of 2015 -1-
2015.04.06 16:21
I attest to the accuracy and
authenticity of this document
Chandigarh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Writ Petition No.531 of 2015
Date of Decision:-06.04.2015
Hem Raj
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA
Present:- Mr. R.S. Badhran, Advocate
for the petitioner.
HARI PAL VERMA J.(Oral)
Prayer in this petition is for grant of emergency parole to the petitioner, who has been convicted vide judgment dated 28.6.2000 in a case FIR No.160 dated 21.12.1985, under Sections 307, 393 and 398 IPC read with Section 34 IPC and under Sections 25 and 27 of the Arms Act along with Section 6 of the TADA Act, registered at Police Station Kalanaur, District Rohtak.
Notice of motion.
On asking of the Court, Ms. Neelam Kashyap, Deputy A.G., Haryana accepts notice on behalf of respondents. Learned counsel for the petitioner is requested to hand over copy of complete paper book to the learned State counsel today itself during the course of the day.
Learned counsel for the petitioner states that his wife Crl. Writ Petition No.531 of 2015 -2- Ishwanti is a heart patient and is getting treatment from Sir Ganga Ram Hospital, New Delhi. He further states that the petitioner has submitted a representation dated 17.2.2015 (Annexure P-1) requesting grant of parole to him. He further submits that this is the only case against the petitioner.
Without commenting upon the merits of the case, the respondents are directed to take decision on the representation dated 17.2.2015 (Annexure P-1) within a period of ten days from the date of receipt of certified copy of this order.
The petition is disposed of.
April 06, 2015 ( HARI PAL VERMA ) Vijay Asija JUDGE