Punjab-Haryana High Court
Avtar Singh @ Malli vs State Of Punjab And Others on 23 March, 2022
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
126 CRWP-2559-2022(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP-2559-2022 (O&M)
Date of decision: 23.03.2022
Avtar Singh @ Malli
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present:- Mr. Ish Puneet Singh, Advocate for the petitioner.
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HARNARESH SINGH GILL, J. (ORAL)
This petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to release the petitioner prematurely as per the policy dated 08.07.1991 issued by the Government of Punjab.
At the very outset, learned counsel for the petitioner confines his prayer to the issuance of directions to the Director General of Prisons, Punjab, to decide the application to be moved by the petitioner, in view of the judgment dated 11.02.2022 passed by a Coordinate Bench in CRWP-7180- 2021 titled as 'Jai Kishan @ Bhola Vs. State Punjab and others', within a stipulated period.
Notice of motion.
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In view of the above, without commenting on the merits of the case, the present petition is disposed of with liberty to the petitioner to move an application to the Director General of Prisons, Punjab, within one month and on receipt of such application, the Director General of Prisons, shall decide the same within two months thereafter, while considering the directions issued by a Coordinate Bench on 11.02.2022 in CRWP-7180-2021 titled as 'Jai Kishan @ Bhola Vs. State Punjab and others'.
(HARNARESH SINGH GILL)
JUDGE
23.03.2022
Mangal Singh
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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