RAJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court)

(2.) Instant petition has been filed under Articles 226 and 227 of the Constitution of India for issuance of a writ in the nature of certiorari for setting aside impugned order dated 24.08.2020 (P-1) passed by respondent No.2, whereby case of the petitioner for seeking parole for six weeks has been rejected; and further directing the respondents to release the petitioner for 06 weeks parole.

(3.) The petitioner was tried in FIR No.213 dated 03.10.2017, under Section 302 IPC, Police Station Gate Hakima and accordingly, he had been convicted and sentenced for rigorous imprisonment vide judgment dated 19.08.2011. Against the judgment of conviction and order of sentence, petitioner filed an appeal before this Court, which is still pending admitted for final adjudication.