ANGREJ KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in this petition is to transfer the husband of the petitioner from District Jail, Sirsa (Haryana) to the District Jail, Bathinda (Punjab).

(2.) The petitioner's husband was convicted in a case registered vide FIR No. 132 dated 13.7.2004, under Section 15 of the NDPS Act, at Police Station, City Dabwali. Notice of motion was issued and in response thereto, respondents No.1, 3 and 5 have filed their reply wherein it is averred that the petitioner or her husband have never applied for the latter's transfer from District Jail, Sirsa to District Jail, Bathinda. It has further been averred that as and when an application is received, appropriate action shall be taken in consultation with the authorities of the State of Punjab.

(3.) After hearing learned counsel for the parties and having regard to the aforesaid stand taken by the State of Haryana and its authorities, this petition is disposed of with liberty to the petitioner and/or her husband to move a formal application for the latter's transfer from District Jail, Sirsa to District Jail, Bathinda and if any such application is moved, the same shall be considered and dispose of in accordance with law within a period of three months from the date it is received. Disposed of.