Punjab-Haryana High Court
Ranbir @ Dallu vs State Of Haryana & Ors on 6 March, 2017
Author: S.S.Saron
Bench: S.S.Saron
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP-253 of 2017 (O&M)
Date of Decision:- 06.03.2017
Ranbir @ Dallu ... Petitioner
Versus
State of Haryana and others ... Respondents
CORAM: HON'BLE MR. JUSTICE S.S.SARON
HON'BLE MR. JUSTICE DARSHAN SINGH
Present:- Ms. Sarla Cahudhry, Advocate,
for the petitioner.
S.S.SARON, J.
Petitioner namely Ranbir @ Dhallu has filed the present criminal writ petition under Article 226 of the Constitution of India for grant of emergency parole for the admission of children in terms of Section 3 (1) (d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.
The petitioner earlier overstayed his parole from 27.05.2015 to 05/06.08.2016 for a period of 01 year, 01 month and 26 days.
Learned counsel for the petitioner submits that she may be allowed to withdraw the present petition.
In view of the above, present criminal writ petition stands dismissed as withdrawn.
( S.S.SARON )
JUDGE
( DARSHAN SINGH )
March 06, 2017 JUDGE
mohan
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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