AMRITPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has beeen filed by the petitioner challenging the order dtd. 24/11/2025 (Annexure P-7) passed by respondent No.3, whereby application filed by the petitioner seeking temporary release/parolee u/s 15 of the National Security Act, 1980, for attending the winter session of Parliament from 1st December, 20025 to 19th December, 20025, has been dismissed.

(2.) The Lawyers were abstaining from work and therefore, hearing in this case could not take place on the last three occasions i.e. 15/12/2025, 16/12/2025 and 17/12/2025.

(3.) Even today, arguing counsel on behalf of the petitionerr is not available and learned counsel for the respondeents are also not present.