Randeep @Rana vs State Of Haryana And Others

Jitendra Chauhan, J

The present petition has been filed under Articles 226/227 of the Constitution of India for the issuance of a criminal writ, seeking directions for

extension of parole granted by this Court in CRWP-1553-2019 titled “Randeep @ Rana Vs. State of Punjabâ€​, for further four weeks.

Reply on behalf of State has been filed in the Court and the same is taken on record.

As per the reply, the fitness report of mother of the petitioner has not been received. The patient will firstly be evaluated for fitness and only

thereafter the date for surgery will be given. Hence, there is uncertainty of fixing of date for surgery and no ground for extension of parole is made

out, at this stage.

Further, the appeal of the petitioner i.e. CRA-D-398-DB-2017 came up for hearing before this Hon'ble Court, which stands dismissed vide judgment

dated 10.02.2020. Therefore, the order dated 14.01.2020 passed by this Court has come to an end and no further order is required to be passed in the

instant petition, at this stage.

Keeping in view the aforesaid facts, the present petition stands dismissed. The petitioner is directed to surrender before the jail authorities within three

days from the date of receipt of certified copy of this judgment.