KAMALDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Seen the Reply dated 22nd May, 2019 filed on behalf of the State which includes the list of 08 other FIR cases in which the Petitioner is said to be involved.

(2.) It transpires that the Petitioner has been acquitted in three of those cases while one of the FIR (No.29 dated 27th January, 2016) was cancelled, and another FIR (No.68 dated 22nd July, 2012) was quashed by this Court. Apart from that, the Petitioner is now facing trial in three other cases.

(3.) In the given circumstances, this Court is not inclined to regard the Petitioner as a hardcore criminal, who ought to be denied the benefit of parole on the bald assertion that there is likelihood of his indulgence in more criminal activities, if so released, or absconding from the arms of law.