Punjab-Haryana High Court
Harjinder Singh @Harry vs State Of Punjab And Others on 28 January, 2020
Author: Lalit Batra
Bench: Lalit Batra
CRWP No.881 of 2020 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANIDGARH
107 CRWP No.881 of 2020
Date of Decision: 28.01.2020
Harjinder Singh @ Harry ..... Petitioner
Versus
State of Punjab and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE LALIT BATRA
Present: Mr. Mohit Garg, Advocate
for the petitioner.
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LALIT BATRA, J (ORAL)
This is a criminal writ petition under Articles 226/227 of Constitution of India praying for issuance of the writ in the nature of mandamus directing the respondent authorities to promptly decide the application of parole submitted by the petitioner.
Learned counsel for the petitioner inter alia contends that though application of petitioner for grant of parole leave of 8 weeks was forwarded on 30.08.2018 by Jail Authorities to the District Magistrate, Ferozepur and further the fact that Jail Authorities vide letter bearing No.12208 dated 03.12.2019 (Annexure P-2) had sent reminder to District Magistrate, Ferozepur to deal with said matter but till date, above said application has not been disposed of by District Magistrate, Ferozepur.
Notice of motion.
At the asking of the Court, Mr. Harpreet Singh Multani, Assistant Advocate General, Punjab, accepts notice on behalf of the 1 of 2 ::: Downloaded on - 30-01-2020 02:24:16 ::: CRWP No.881 of 2020 -2- respondents-State.
Instant matter seeking parole leave by prisoner is required to be dealt with by the authorities concerned at the earliest. Once matter was initiated at the instance of Jail Authorities vide letter No.813 (WO) dated 31.08.2019 and the same was forwarded to District Magistrate, Ferozepur, no action has been taken so far in this regard.
It is pertinent to mention here that Jail Authorities vide letter No.12208 dated 03.12.2019 (Annexure P-2) had again written to District Magistrate, Ferozepur to send the requisite report but to no avail.
In view of above, instant petition is disposed of with a direction to respondents that matter pertaining to parole leave of 8 weeks of petitioner (prisoner) Harjinder Singh @ Harry son of Mohinder Singh (now confined in Central Jail, Patiala) be finalized by respondent-District Magistrate, Ferozepur at the earliest and that too in accordance with law.
(LALIT BATRA)
28.01.2020 JUDGE
D.Bansal
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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