Punjab-Haryana High Court
Simrandeep Singh @ Simran vs State Of Punjab And Ors on 7 January, 2022
Bench: Augustine George Masih, Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP-11692-2021
Date of decision : 07.01.2022
Simrandeep Singh @ Simran
.....Petitioner
VERSUS
State of Punjab and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Ms. Riffi Bala Birla, Advocate for the petitioner.
Ms. Monica Chhibber Sharma, Sr. DAG, Punjab.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Challenge in this petition is to the order dated 20.11.2021 (Annexure P-2), whereby parole application of the petitioner was rejected on the ground that he had already availed the stipulated period of parole and therefore, was not entitled for the same in that calendar year.
Now the fresh calendar year has started. Let the petitioner move an appropriate application supported by the medical evidence to substantiate his contention for grant of parole. If such a representation/application is moved by the petitioner, the same shall be considered and decision taken thereon by the respondents within a period of two weeks from the date of submission of such application/representation.
The writ petition stands disposed of accordingly.
(AUGUSTINE GEORGE MASIH)
JUDGE
07.01.2022 (JASJIT SINGH BEDI)
Harish JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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