Himachal Pradesh High Court
Mohan Lal vs . State Of H.P. And Ors. on 21 August, 2024
Bench: Tarlok Singh Chauhan, Sushil Kukreja
Mohan Lal vs. State of H.P. and Ors.
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CWP No.7504 of 2024.
21.08.2024. Present: Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Navlesh Verma, Ms. Sharmila Patial, Additional Advocates General and Mr. J.S. Guleria, Deputy Advocate General, for the respondents.
Even though, the State has placed on record the instructions dated 20.08.2024, however, r we are not at all satisfied with the same, more particularly, what has been stated at page No.2 of the instructions, which reads as under:
"...Further, one prisoner namely Dhameshwar Dutt @ Rahul was found involved in NDPS activities during his parole period and a case FIR No.10/2024 u/s 21 & 29 of NDPS Act was registered against him at Police Station, Nankhari, District Shimla. Hence, keeping in view the non-recommendation report of concerned District Authorities the parole case of the petitioner was rejected by the Competent Authority vide letter No.4-09/2018- Jails-2577-5520 dated 20/08/2024 (Annexure: 'C') and the Superintendent Jail, Model Central Jail, Kanda, District Shimla (H.P.) was directed to inform the convict concerned accordingly."
Confronted with this, learned Additional Advocate General prays for and is granted two days' time to obtain instructions. List on 27.08.2024.
(Tarlok Singh Chauhan) Judge (Sushil Kukreja) Judge August 21, 2024.
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