BALVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed for quashing of the impugned order dtd. 9/5/2024 (P-2), passed by respondent No.5-Deputy Commissioner-cum-District Magistrate, Bathinda, whereby request of petitioner for parole was rejected.

(2.) It is contended by learned counsel for the petitioner that impugned order passed by respondent No.5 is without any basis and as such, the same is not legally sustainable.

(3.) Per contra, learned State counsel while opposing the prayer submits that order impugned has been passed on the basis of report dtd. 29/4/2024 (P-3) submitted by Senior Superintendent of Police, Bathinda-respondent No.4; thus, no interference is required by this Court while entertaining the present writ petition.