AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application for preponment of the main case which is fixed for 22.5.2020.

(2.) This petition has been filed for releasing the petitioner on parole for a period of 6 weeks to look after his ailing wife.

(3.) As per the order rejecting the prayer the petitioner may abscond and is in the habit of committing offence again and again and others cases are also registered against him. It is however not disputed that earlier also this very petitioner had been released on interim bail for 10 days subject to the furnishing of bail bonds of Rs. 1 lakhs and he surrendered on the conclusion thereof. He has undergone three and half years of imprisonment out of total sentence of eleven years.