RADHEY SHAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RADHEY Sham resident of Faisabad, Uttar Pradesh was convicted in a murder case, tried at District Jalandhar, Punjab and was sentenced to life imprisonment. His appeal was also dismissed. The petition discloses only these bare facts. According to the petitioner, he sought four week's parole and the process was initiated but no decision was taken. The petitioner filed a petition bearing CRWP No. 685/2013 for directions to the State to dispose of his application within a reasonable time. It appears that the petition did not disclose required particulars and the petition was disposed of with the direction to the petitioner, if advised to file afresh petition on the same cause of action by giving better particulars.

(2.) THE petitioner had pleaded that he approached respondent no.2 several times who forwarded the application to respondent no.3. There is a reference to respondent no.4 but I find from the title that the petitioner had only arrayed three respondents. The petitioner pleaded that his conduct was good and he be granted four weeks' parole.

(3.) NOTICE was given to the respondents who initially filed their reply pleading that the case of the petitioner was considered and as per rules, the report of the concerned District Magistrate/Police Authority which was compulsory, was sought for but the report from the District Magistrate Faisabad, Uttar Pradesh was still awaited. It was also submitted that they had sent various reminders but report has not been received and as and when the report would be received, they would take action.