RESHAM SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The petitioner, who has been convicted for the offence under Sections 302/148/149 IPC and sentenced to undergo imprisonment for life, has filed the instant petition for quashing the order dated 6.8.2009 (Annexure P-1), whereby his prayer for temporary release on parole for four weeks to see his old wife and to manage the affairs of agricultural land, has been declined on the ground that in case the petitioner is released on parole, peace and harmony in village Thathi would be vitiated because the heirs of the deceased are still angry.

(2.) Pursuant to notice, a reply has been filed on behalf of respondents No. 1 and 2.

(3.) We have heard the arguments of the learned Counsel for the parties.