VIJAY SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed by Vijay Singh with a prayer that the parole granted to him for a period of 90 days by order, dtd. 10/8/2021, should be extended for a further period of 45 days.

(2.) The ground on which the extension of parole is sought is just the ill health of the mother-in-law of the petitioner, who is about 93 years of age. The petitioner has been convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, recently on 19/7/2020. The respondents have, by their act of benevolence, granted him parole for a period of three months at one go, which is quite sufficient to look after the family and other issues.

(3.) On the ground, which is now urged by the petitioner, we are not inclined to extend the period of parole. The writ petition is accordingly dismissed, alongwith pending miscellaneous applications, if any.