SINGH BADSHAMI Vs. STATE

JUDGEMENT

(1.) In terms of order dtd. 28/7/2023, SHO, Tilak Nagar has filed a status report dtd. 30/7/2023 which reads as under:

(2.) Learned senior counsel for the petitioner submits that in view of the age and the serious condition of the petitioner, the parole granted may be further extended for four weeks.

(3.) This Court deprecates the practice of filing repeated petitions for extension of parole. The Delhi Jail Manual prescribes a procedure for the grant of parole. However, instead of going to the competent authority, the petitioner is approaching this Court.