Om vs Director General of Prisons, Haryana

R.L. Anand, J.

The grouse of Sri Om Petitioner in the present memo which was submitted before his Lordship Hon''ble Mr. Justice N.K. Kapoor is that in spite of the order dated 13.12.96 he has not been released on bail. The contention of the petitioner does not appear to be correct. The order dated 13.12.96 was not passed on these lines rather directions were given to the respondent authorities to decide the application dated 30.10.96 filed by the petitioner praying for releasing him on parole without any further delay and preferably within one month from the receipt of the copy of that order. In these circumstances the remedy, if any, of the petitioner lies somewhere else and he may file a contempt petition against the State and its functionaries as to why the decision of this Court has not been implemented. The petitioner has prayed in the present petition that he may be ordered to be released on parole. This prayer cannot be granted. However, fresh directions are given to the State to consider and decide the representation of the petitioner dated 30.10.96 within one month from the receipt of the copy of this order and the decision of the State shall be communicated to the petitioner through the Jail Superintendent. One copy of this order be supplied to learned AAG, Haryana for onward transmission to the authorities concerned.