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Judgment
10 paragraphs · 181 wordsThe office objections are over-ruled.
Issue notice to the respondents. Mr. Abhishek Purohit, associate to Mr. Farzand Ali, G.A.-cum-A.A.G., accepts notice on their behalf.
With the consent of the learned counsel for the parties, the matter is being heard and decided today itself.
The instant writ petition has been filed by convict petitioner Dharampal seeking a direction for release on permanent parole. Learned counsel Mr.
Bhati submits that the petitioner moved an application for permanent parole to the competent authority of the State Government on 06.04.2021, which
has reportedly not been decided till date.
In view of the facts noted above, it is hereby directed that the pending application for permanent parole filed on behalf of the convict petitioner shall be
objectively considered and decided by a reasoned order within a period of eight weeks from the date of receipt of a copy of this order. Needless to
say that in case any adverse order is passed, the petitioner shall be at liberty to challenge the same as per law.
With the above observations, the instant writ petition is disposed of.