MANDEEP SINGH @ DHROO Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court praying for issuance of a writ in the nature of mandamus directing the respondents to release the petitioner on parole for four weeks to be with his newly wedded wife and the other family members as well as his ailing mother.

(2.) The petitioner has been convicted in a case FIR No.43 dated 23.04.2010 under Sections 148, 302, 307, 379 read with Section 149 of the Indian Penal Code and Section 25 of the Arms Act, Police Station Badhni Kalan, District Moga, for life.

(3.) Learned counsel for the petitioner states that the petitioner has undergone 09 years of actual sentence and his appeal against conviction is pending before this Court. The marriage of the petitioner was solemnized on 30.10.2019, in compliance with the order dated 16.10.2019 passed by this Court in CRM No.24199 of 2019 in CRA-D NO.1743-DB of 2015, in the Gurudwara Sahib of Jail Complex at Maximum Security Jail Nabha. The petitioner has not been able to stay with his wife for even a day and wants to stay with the other family members also.