- (1.) The writ petition has been filed by Ravinderjeet Singh seeking extension of parole for his son Manvir Singh, who is undergoing imprisonment for life at Model Jail, Chandigarh. Manvir Singh son of Ravinderjeet Singh-petitioner was granted parole for 42 days on 23.3.2012. Unfortunately, while on parole, he (Manvir Singh) in the early hours at 2.00 am on 22.4.2012, met with an accident, while going in his Skoda car, towards Ambala Haveli on G.T. Road. In this regard, FIR No.104 dated 23.4.2012 (Annexure P-1) has been registered at Police Station Parao, Ambala Cantt. for the offences under Sections 283, 337 and 427 IPC. The petitioner was initially admitted in M.K. Dutta Private Hospital, Ambala Cantt. and then in K.D. Hospital, Mahesh Nagar, Jagadhri Road, Ambala Cantt. He surrendered in jail on 05.5.2012. According to learned counsel for the petitioner, the son of the petitioner namely Manvir Singh is suffering from severe injuries alongwith Fracture Lateral Condyle Left Tibia depressed, Fracture Mandible, therefore, period of parole is liable to be extended. In terms of order dated 09.5.2012, we asked the doctor at Model Jail, Chandigarh to examine Manvir Singh, son of petitioner and submit a report as regards his fitness and whether he requires hospitalization.
(2.) Mr. Sukant Gupta, Advocate appearing for the respondents has submitted a report of Dr. J.P. Bansal, Medical Officer, Model Jail, Chandigarh. The same is taken on record. It is Inter alia stated that proper care of Manvir Singh is being taken by the medical and para medical staff of the jail. He is given special liquid diet and medicines as per the advise of the doctor. He would be sent for follow up treatment at Government Medical College and Hospital, Sector 32, Chandigarh after one week and if required, he would also be sent to the hospital in emergency.
(3.) Learned counsel for the petitioner, however, submits that the condition of the son of the petitioner is quite serious. However, since the petition for extension of parole has been rendered infructuous as the petitioner has already surrendered, he may be allowed to withdraw the present petition with liberty to file a fresh one for grant of parole or file an application for interim suspension of sentence of imprisonment during the pendency of the appeal, which has been preferred by Manvir Singh against the impugned judgment of conviction and order of sentence, as the case may be, by mentioning the necessary and complete facts.;