Amritpal Singh vs Union Of India And Others

Sheel Nagu, CJ

This petition has beeen filed by the petitioner challenging the order dated 24.11.2025 (Annexure P-7) passed by respondent No.3, whereby application filed by the petitioner seeking temporary release/parolee u/s 15 of the National Security Act, 1980, for attending the winter session of Parliament from 1st December, 20025 to 19th December, 20025, has been dismissed.

The Lawyers were abstaining from work and therefore, hearing in this case could not take place on the last three occasions i.e. 15.12.2025, 16.12.2025 and 17.12.2025.

Even today, arguing counsel on behalf of the petitionerr is not available and learned counsel for the respondeents are also not present.

However, Mr. Imaan Singh Khara, Advocate, appears on behalf of the petitioner and informs that the winter session of the Parliament is going to be over tomorrow i.e. 19.12.2025.

Since, arguments on behalf of the respondents could not be completed on the last occasion i.e. 15.12.2025 and tomorrow being the last day of winter session of Parliament, the cause raised in this petition has virtually become infructuous.

However, it is always open to the petitioner to raise a similar prayer by way of a fresh petition before the appropriate forum as and when the cause of action arises to him.

With the aforesaid liberty, the present petition stands disposed of as having rendered infructuous.

Pending application(s), if any, shall also stand disposed of.