BHOLI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India for extendding parole for a period of 8 weeks grannted to the petitioner till 30/12/2025 by Sub-Divisional Magistrate, Tanda, District Hoshiarpur, vidde order dtd. 31/8/2025 to enable her proper post-operative treatmentt, rest and follow-up as per medical advvice.

(2.) Learned counsel for the petitioner submits that the petitioner was granted parole for 8 weeks from 31/10/2025 to 30/12/2025, vide order dtd. 31/8/2025, by the Sub Divisional Magistrate, Tanda, District Hoshiarpur - respondent No.2 on medical grounds. He further submits that the petitiooner has undergone Right DJ Stenting + DJ Stent Removal (Low end) unnder LA done on 22/12/2025 and anotherr surgery has been planned for Right PCNL + DJ Stenting. He submits that petitioner has already subbmitted representation dtd. 25/12/2025 (Annexure P-3) to the District Magistrate concerned for extension of parole for another eight weeks from 31/12/2025 to 2/3/2026, however, nothing has been conveyed to the petitioner about the saaid representation.

(3.) Notice of motion.