SUKHJINDER SINGH @ BITTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition for issuance of directions to the respondents particularly respondent No.3- Superintendent, Central Jail, Ludhiana to allow medical emergency parole to the petitioner to look after his mother during her surgery for removal of stone.

(2.) Briefly stated, the petition has been filed on the grounds that the petitioner was convicted in case FIR No.57 dated 14.07.2018 registered under Section 21 of the Narcotic Drugs and Psychotropic Substances Act , 1985 at Police Station Mukandpur, District SBS Nagar and sentenced to 10 years imprisonment. The petitioner has filed criminal appeal CRA-S-3367-2019 in this Court which is pending. The petitioner approached respondent No.3-Superintendent, Central Jail, Ludhiana for emergency parole under Section 3(1)(aa) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 on the ground that emergent surgery of his mother for removal of stone is fixed for 21.03.2020 which involves high risk.

(3.) Learned Counsel for the petitioner has contended that in view of the provisions of Section 3(1)(aa) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962, the petitioner is entitled to temporary release on parole on the ground of serious illness of his mother for attending to her during her surgery and, therefore, directions be issued to the respondents for releasing him on parole.