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Judgment
6 paragraphs · 156 wordsAnoop Chitkara, J
The present petition has been filed for issuance of directions to the respondents to extend the parole of the petitioner for four weeks on the medical grounds.
Learned counsel for the State has opposed the present petition on the ground that the jurisdiction of this Court qua parole is only restricted to arbitrariness or in the denial order, which is not existing.
At this stage, learned counsel for the petitioner submits that he would be contended and satisfied in case, he may be permitted to file fresh application for parole on medical grounds and concerned Superintendent of Jail is directed to decide the same within time bound manner.
The prayer is genuine.
Given above, the present petition is disposed of with the liberty to the petitioner to file fresh application for parole before the concerned Superintendent of Jail, who shall decide the same within four working days from the date of its filing.