SUNIL GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal writ petition has been filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C. for issuance of direction to the respondents to release the petitioner temporarily on parole for eight weeks under Section 3(1)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (hereinafter referred to as the Act '). It has also been prayed for setting aside the impugned order dated 27.01.2020 (Annexure-P.1) passed by respondent No.3, which is totally against the provision of law.

(2.) Notice of motion.

(3.) On the asking of Court, Mr. S.P.S. Tinna, learned Additional Advocate General, Punjab has put in appearance on behalf of the respondents and accepts notice.