SAMEER DHAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) .Through the instant petition under Article 226 of the Constitution of India, the petitioner is seeking grant of parole who is at present confined in District Jail Ludhiana, District Ludhiana.

(2.) The petitioner has preferred representation dtd. 21/9/2022 (Annexure P-8) seeking parole for a period of eight weeks. The representation is still pending before the authorities. The Jail Superintendent, District Jail Ludhiana, Districrt Ludhiana is directed to decide representation dtd. 21/9/2022 (Annexure P-8) within two weeks from today.

(3.) Petition stands disposed of accordingly.