Punjab-Haryana High Court
Jitender @ Billu vs State Of Haryana And Ors on 19 February, 2016
Bench: T.P.S. Mann, Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Writ Petition 241 of 2016
Date of Decision : February 19, 2016
Jatinder @ Billu
.....Petitioner
VERSUS
State of Haryana and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE T.P.S. MANN
HON'BLE MR. JUSTICE RAMENDRA JAIN
Present : Mr. Munish Mittal, Advocate
T.P.S. MANN, J. (Oral)
Prayer made in the petition filed by the petitioner is for issuance of directions to respondents No.2 and 3 to release him on parole for six weeks under Section 3(1)(a) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 as his father is in a critical condition because of suffering paralysis and his right hip is also fractured and the doctors have advised surgery for the same.
It is the case of the petitioner that his mother Smt.Kitabo Devi has already submitted application (Annexure P-2) before the Superintendent, District Jail, Rohtak for the aforementioned purpose but the same has not been considered so far.
AJAY KUMAR 2016.02.19 14:49 I attest to the accuracy and integrity of the document Chandigarh Crl. Writ Petition 241 of 2016 -2-
After hearing the arguments, the present petition is disposed of with a direction to the Superintendent, District Jail, Rohtak to consider and decide the application (Annexure P-2) submitted by the mother of the petitioner expeditiously, preferably, within a period of one week from the date of receipt of a certified copy of the order.
( T.P.S. MANN )
JUDGE
February 19, 2016 ( RAMENDRA JAIN )
ajay-1 JUDGE
AJAY KUMAR
2016.02.19 14:49
I attest to the accuracy and
integrity of the document
Chandigarh