Punjab-Haryana High Court
Sukhjinder Singh @ Sukhi vs State Of Punjab And Ors on 19 December, 2022
CRWP-11902-2022 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.114 CRWP-11902-2022
Date of decision : 19.12.2022
Sukhjinder Singh @ Sukhi
.....Petitioner(s)
VERSUS
State of Punjab and others
..... Respondent(s)
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present: Mr.SK Sharma, Advocate for the petitioner
AMAN CHAUDHARY, J.
The present criminal writ petition has been filed under Article 226 of the Constitution of India for issuance of direction to the respondent to grant eight weeks parole to petitioner to meet his family members, in terms of Section 3(1)(d) of the Punjab Goods Conduct Prisoners (Temporary Release) Act, 1962.
Learned counsel contends that the mother of the petitioner had expired and wife had deserted him long ago. He has aged father and a daughter of 9-10 years old to look after. He further submits that after availing 6 weeks parole from 9.8.2022 to 20.9.2022, he was readmitted in jail on time. Thereafter, respondent No.4 has forwarded the application for eight weeks fresh parole vide dispatch No.9991/ASW dated 16.11.2022. It is submitted that the said request has been pending before the competent authority for more than one month. He refers to order dated 2.11.2019, passed in CWP-31746-2019, by this Court wherein the guidelines issued by Director General of Police (Prisons), Haryana dated 15.12.2016, the Jail 1 of 2 ::: Downloaded on - 22-12-2022 01:59:37 ::: CRWP-11902-2022 2 Superintendent was to process the application within 5 days, thereafter, District Magistrate within 21 days and the Divisional Commissioner within 10 days thereby making the process time bound were noticed and in absence of the same, the State of Punjab and UT, Chandigarh were to consider formulating guidelines for officials/ officers dealing with parole and furlough applications to be curtailed by time specified in the instructions, as may be found suitable by the State Government to help prevent litigation in Court at premature stages barring cases of emergency parole. He further states that he would be satisfied, if the application of the petitioner pending for grant of parole be decided in the light of the aforesaid order.
Notice of motion.
At the asking of the Court, Mr.Manipal Singh Atwal, DAG, Punjab accepts notice.
In view of the limited prayer made above, without commenting on the merits of the case, the present petition is disposed of with a direction to the competent authority to take a decision on the application as forwarded by respondent No.4, in accordance with law, expeditiously.
19.12.2022 (AMAN CHAUDHARY)
gsv JUDGE
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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