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Judgment
Anoop Chitkara, J
The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus for extension of parole granted to the petitioner, which is going to expire on 13.04.2022.
Notice served upon the official respondents through the State’s counsel.
After arguing for some time, learned counsel for the petitioner submits that he would be satisfied in case a direction may be issued to respondent No. 5 to decide the application dated 04.04.2022 (Annexure P-3) in a time bound manner.
The prayer being innocuous is not opposed by the learned State counsel.
Given above, the present petition is disposed of by issuing direction to respondent No. 5-Superitendent of Central Jail-I, Hisar to decide application dated 04.04.2022 (Annexure P-3) by passing a speaking and reasoned order positively by 11.04.2022.
In case, the grievance of the petitioner still exists, he shall be at liberty to avail legal remedy in accordance with law including approaching this Court.