MALKIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A perusal of the office report dtd. 12/2/2019 indicates that on 9/2/2019, a Judge of the this Court paid a surprise visit to the Central Jail, Women Jail and Borstal Jail, Ludhiana. During the said visit, some of the inmates approached him and requested for disposal of their applications for premature release. Consequently, the matter was taken up on the judicial side in form of CWP No.4524 of 2019, which evolved into the present petition.

(2.) Learned State counsel seeks a short accommodation to have complete instructions.

(3.) A perusal of the record indicates that on 23/2/2023, the following order was passed: