Punjab-Haryana High Court
Joginder @ Gola vs State Of Haryana And Others on 17 December, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-33247 of 2008
Date of Decision: December 17, 2008
Joginder @ Gola
... Petitioner
Versus
State of Haryana and others.
...Respondents.
CORAM: HON'BLE MR. JUSTICE S.D. ANAND
Present : Mr. Sanjdeev Kadian, Advocate,
for the petitioner.
***
S.D. Anand, J.
Crl. Misc. No. 58536 of 2008 Allowed, as prayed for.
Crl. Misc. No. M-33247 of 2008 The petitioner - prisoner is on parole and he is to surrender on 19.12.2008.
The learned counsel for the petitioner-prisoner argues in favour of the grant of extension of parole period because petitioner-prisoner is required to be by the side of his wife, who is admitted in Dr. Ram Manohar Lohia Hospital, New Delhi. Crl. Misc. No. M-33247 of 2008 2
Notice of motion.
On the asking of the Court, Mr. S.S. Mor, Senior Deputy Advocate General, Haryana, accepts notice on behalf of the State.
After hearing the learned counsel for the parties, it is ordered that the parole period of the petitioner-prisoner shall stand extended for a period of fifteen days. It will be for the learned State counsel to communicate the order to the Competent Authority.
Copy of this order be given to the learned counsel for the State counsel under the signatures of the Court Secretary.
December 17, 2008 ( S.D. Anand ) vkd Judge