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Judgment
11 paragraphs · 215 wordsRAKESH KUMAR JAIN, J.
This petition is filed for seeking extension of six weeks parole.
The petitioner is a convict undergoing imprisonment for ten years. He is lodged in Central Jail, Bathinda. He was released on six weeks parole vide
order dated 16.1.2018. He was supposed to surrender on 2.3.2018 but till today he has not surrendered. The petitioner has moved this petition for
seeking parole on the ground that he had undergone a surgery on 27.2.2018 for hernia. It is prayed in the application that he requires more rest.
After hearing learned counsel for the petitioner and taking into consideration the act and conduct of the petitioner, I am of the considered opinion that
he does not deserve any extension of parole because he did not apply for extension before surrender and rather informed the jail authorities on
19.3.2018 i.e. after 20 days from the date of surrender. There is no certificate of the doctor placed on record to indicate that the petitioner requires
six weeks more rest because of the operation.
Thus, I am of the considered opinion that it is only a ploy on the part of the petitioner for seeking parole. The petition is hereby dismissed and the
petitioner is directed to surrender before the jail authorities tomorrow i.e. on 7.4.2018.