AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 119 wordsAnoop Chitkara, J
Notices served upon the official respondent(s) through the State's counsel. Learned counsel for the petitioner submits that she would be satisfied in case directions may be issued to concerned Jail Authorities to decide the representation dated 10.09.2022 (Annexure P-3), vide which extension of parole has been sought, within time bound manner.
The prayer is not opposed.
Given above, the concerned Superintendent Jail to decide the representation dated 10.09.2022 (Annexure P-3) on or before 23.09.2022.
In case, the grievance of the petitioner still exists, he shall be at liberty to avail legal remedy in accordance with law including approaching this Court.
The petition is allowed to the extent mentioned above. Pending application, if any, stands disposed of.