AJAY TEWARI, J. (Oral)

1. By this petition the petitioner has prayed for extension of parole for 2 months in a case bearing FIR No. 64 dated 2.7.2011 under Sections 302/427/323/34 IPC registered at Police Station- Sadar Fazilka which has already been granted on 17.6.2021 for 60 days uptill 13.8.2021.

2. The ground taken by the learned counsel for the petitioner is that his daughter wants to go abroad for further studies and the petitioner needs to accompany her for study visa because there is nobody else in his family. The urgency is that the petitioner is scheduled to surrender today on completion of his parole.

3. Learned State counsel has stated that actually no application for extension of parole was moved before the concerned Superintendent Jail who is the competent authority to receive application for extension of parole and process the same. He has further stated that in case the petitioner surrenders today and moves a fresh application for extension of parole it will not be considered as fresh parole and would deemed to be an extension of the existing parole, if granted.

4. Petition stands disposed of with above said observation.

5. Since the main case has been decided, the pending application, if any, also stands disposed of.