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Judgment
5 paragraphs · 153 wordsAnoop Chitkara, J
After arguing for some time, counsel for the petitioner submits that she will be contended and satisfied in case the petitioner-convict is permitted to file a fresh application for grant of parole, however, while deciding the said application, the concerned authority shall not take into account the previous rejection order(s) for the reason that the petitioner was acquitted in the other case, based on which the application was rejected.
Prayer made by the petitioner is innocuous and same is allowed.
In case the petitioner files any such application for grant of parole within a month from today, then the concerned authority shall decide the same preferably within two months from the date of its filing, without being influenced from the previous rejection order(s). In case of denial of parole to the petitioner, the concerned authority shall pass a speaking and reasoned order.
Accordingly, the present petition shall stand disposed of.