RAVDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic.

(2.) The petitioner has invoked the writ jurisdiction of this Court, thereby making a prayer for issuance of mandamus, directing the respondents to release the petitioner on parole for a period of six weeks and also sought issuance of certiorari for quashing the order dtd. 3/9/2020 passed by the District Magistrate, Patiala.

(3.) The petitioner along with the fellow accused was convicted and sentenced vide judgment/order of sentence dtd. 30/3/2012, in casebearing FIR No.321 dtd. 14/10/2005 under Ss. 120-B, 302, 34, 109 and 115 IPC, Police Station Civil Lines Patiala. Consequently, petitioner is undergoing life imprisonment in Central Jail, Patiala,.