- (1.) BY way of this letter petition, the petitioner has stated the grievance about non-consideration of the case of her husband Avtar Singh S/o Jagtar Singh for being released on permanent parole on the ground of non-expiry of the period of eleven months since after availing of the last parole by him.
(2.) FROM the reply submissions and the documents placed on record by the respondent, it appears that the case of the husband of the petitioner was indeed considered by the State Parole Committee in its meeting dated 20.03.2012 but his prayer at the given stage was declined for the reason that he had returned to the jail after availing the last parole only on 31.08.2011; and a period of eleven months had not elapsed since then. Without going into any other aspect of the matter, we notice now is that even such period of eleven months would be completed on 31.07.2012; and as per observations made in Government's order dated 13.04.2012, the case of the prisoner would be considered after his acquiring eligibility. Though an observation has been made in the aforesaid order that the case of the prisoner concerned would be reconsidered upon his moving an application but then, in this regard, we are of the opinion that the petition as made herein, copy whereof has already been received by the Government Counsel, may itself be considered to be the application made on behalf of the prisoner and may, accordingly, be processed immediately after 31.07.2012. For that matter, if necessary, the requisite reports may be called from the authorities concerned and thereafter, the final decision on the parole plea of the prisoner concerned will be taken as expeditiously as possible, preferably within sixty days from today. With these observations, this parole petition stands disposed of.;