Heera Singh vs State Of Punjab And Another

Anoop Chitkara, J

Through the present petition, the petitioner seeks his release under Section 3 & 4 of Punjab Good Conduct Prisoners (Temporary Release) Act to attend last rites of antim ardaas of his brother.

Notices are served upon the official respondents through the State's counsel.

Learned counsel for the petitioner submits that he would be contended and satisfied, in case he files a fresh representation before the concerned Superintendent of jail, the same be decided within the time bound manner.

Let the petitioner represent the concerned Superintendent of Jail, who shall consider and decide the same within four working days from the date of receipt of the representation, by passing a reasoned order, and the same will be communicated to the representationists without delay.

Liberty reserved to the petitioner to file fresh petition or to take other legal remedies in accordance with the law.

It is clarified that there is no adjudication on merits. It is further clarified that this order shall not come in the way if the interrogation of the petitioner is required in any cognizable case.

There would be no need for a certified copy of this order, and any Advocate for the Petitioner and State can download this order and other relevant particulars from the official web page of this court and attest it to be a true copy. The concerned officer can also verify its authenticity and may download and use the downloaded copy for immediate use.

Petition is disposed of with the liberty aforesaid. All pending applications, if any, stand disposed.