JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Challenge in the instant petition is to the order dated 19.04.2021 (Annexure P-2) passed by the District Magistrate, Ludhiana vide which request of the petitioner for temporary release under Section 3(1)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (for short 'the 1962 Act') has been declined.

(3.) Reply by way of affidavit of Devinder Kumar, PPS, Assistant Commissioner of Police (East), Ludhiana on behalf of respondents No.1 and 2 has been filed. The same is taken on record and a complete copy has been furnished to counsel opposite.