SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India read with Section 3(1)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (for short the 'Act') for releasing the petitioner on parole for four weeks to enable him to meet his family members and for setting aside the impugned order dated 14.07.2010, Annexure P-1 passed by respondent No. 2.

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) Admitted facts are that, present petitioner was convicted and sentenced to undergo life imprisonment in FIR No. 130 dated 07.06.1996, under Sections 302/460/307 IPC, Police Station Sadar Fazilka by the court of learned Additional Sessions Judge, Ferozepur vide order dated 08.12.2001. He was released on bail on 03.03.2006. Appeal filed against the said judgment was dismissed by this Court on 02.03.2009 and he was readmitted in the jail on 02.11.2009. Request of petitioner for releasing him on four weeks parole was initiated by jail authorities and however, District Magistrate, Shri Ganga Nagar did not recommend the parole to the petitioner on the ground that opposite party can commit his murder with an intention to take revenge.