MANOJ KUMAR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The petitioner, who is a life convict and undergoing the imprisonment in Central Jail, Jalandhar, has filed the instant petition for quashing the order dated 1.1.2010 passed by the Director General of Prisons (Jail), Punjab, whereby his prayer for temporary release on parole for four weeks to meet his family members, has been declined on the ground that in case the petitioner is released on parole, there is apprehension of breach of peace in the Mohalla.

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

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