PARAMJIT SINGH BHEORA Vs. STATE

JUDGEMENT

(1.) In the instant writ petition, prayer has been made for release of the petitioner on parole to enable him to attend bhog ceremony of his deceased mother.

(2.) The petitioner was awarded life imprisonment for the offence under Sections 302,307 IPC read with Section 120-B IPC and Sections 3 and 4 of the Explosive Substances Act in case FIR No.96 dated 31.08.1995 registered at Police Station Sector 3, Chandigarh and the appeal preferred by the petitioner-convict is stated to be pending before this Court.

(3.) It stands noticed in order dated 03.02.2020 (P.2) that the mother of the petitioner had expired on 30.01.2020 and the petitioner-convict was sent to attend the cremation of his mother at Cremation Ground, Mohali on 31.01.2020. It also finds mention in the order that a prisoner can be sent either to attend funeral ceremony or bhog ceremony, in terms of letter/policy issued by the Punjab Government.