BIKRAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application praying for advancing the hearing of the main petition (CRWP-1914-2020) for grant of parole.

(2.) For the reasons stated therein, the application is allowed. With the consent of the learned counsel for the parties, the main petition (CRWP-1914-2020) seeking parole is taken up for hearing today itself.

(3.) The challenge in the writ petition is to an order dtd. 6/2/2020 passed by the Respondent No. 2 declining the Petitioner's application for parole for 8 weeks as well as a report dtd. 7/12/2019 of the Office of Commissioner of Police, Amritsar City, based on which the above order dtd. 6/2/2020 was passed.