MANJEET SINGH Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner under Article 226 of the Constitution of India read with Section 482 Cr.P.C. praying inter alia for extension of parole for a period of three months for the purpose of taking care of his wife who is suffering from heart problem.

(2.) Fresh status report is handed over by the learned ASC for the State, with an advance copy to the other side. The same is taken on record. Nominal roll of the petitioner is also on record.

(3.) As per the nominal roll of petitioner, the petitioner was convicted in FIR No. 109/1991 under Sections 302/34 IPC for life imprisonment and fine of Rs. 2,500/-, in default of payment of fine, simple imprisonment for a period of 14 months.