BALJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) On the last date of hearing fresh notice was issued to Sub Divisional Magistrate, Rajouri Garden, Delhi (respondent no.2). Notice was given dasti. Learned counsel for the petitioner has submitted the dasti notice showing that the same has been served. It is submitted that a copy of the order dated 08.05.2017 passed by this Court wherein a responsible official of the office of Sub Divisional Magistrate, Rajouri Garden, Delhi (respondent no.2) was asked to be present in Court along with the records of the case, was also served. However, no one has appeared for the Sub Divisional Magistrate, Rajouri Garden, Delhi (respondent no.2). Therefore, he is proceeded against ex parte.

(2.) Heard learned counsel for the parties.

(3.) Criminal writ petition has been filed by the petitioner for releasing him on parole in pursuance of the order dated 07.04.2016 (Annexure P-1) passed by the office of Sub Divisional Magistrate, Rajouri Garden, Delhi (respondent no.2). In terms of the said order, the Sub Divisional Magistrate, Rajouri Garden (respondent no.2) ordered that Baljit Singh (petitioner) may be released on parole subject to conditions as mentioned therein. Despite the said order dated 07.04.2016 (Annexure P-1), it is submitted that the petitioner has not been released. Therefore, he has filed the present petition.