Punjab-Haryana High Court
Sarwan Singh vs The State Of Haryana And Another on 6 May, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M 9332 of 2009
Date of decision: 06.05.2009
Sarwan Singh
...Petitioner
Versus
The State of Haryana and another
...Respondents
CORAM: HON'BLE MR.JUSTICE HARBANS LAL
Present: Mr. H.P.S. Aulakh, Advocate for the petitioner.
Mr.Amit Kaushik, Assistant Advocate General, Haryana.
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Harbans Lal, J.( Oral) This petition has been moved by Sarwan Singh under Section 482 of Cr.P.C. read with Section 3 (1) (d) of the Haryana Good Conduct Prisoners ( Temporary Release) Act, 1988 for carrying out repairs of his house situated at Laxmi Nagar, Rohtak.
As averred in this petition, the respondent - State had rejected the house repair case of the petitioner on the ground that he shall be released in this category of parole after a period of two years w.e.f. January, 2006. It is further averred that after the expiry of this stipulated period in February, 2009, the petitioner again moved the concerned authorities, who have not decided his application, as yet.
I have heard the learned counsel for the parties, besides perusing the record with due care and circumspection.
This petition is disposed of with a direction to the respondents to decide the house repair parole case of the petitioner within a period of fortnight from the date of receipt of certified copy of this order.
Learned State counsel is directed to fax a copy of this order to the Superintendent, District Jail, Karnal.
May 06, 2009 ( Harbans Lal ) amrit Judge