AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant petition, petitioner seeks extension of parole.

(2.) The petitioner has been convicted in case FIR No.6 dtd. 7/1/2009 under Ss. 364-A,342,382,328 IPC and Sec. 25 of the Arms Act vide judgment dtd. 5/12/2019 passed by learned Addl. Sessions Judge, Ludhiana and sentenced to undergo RI for life.

(3.) On an application having been moved by the petitioner, he was directed to be released on parole from 19/10/2022 to 14/12/2022. He, thereafter filed CRWP No.11486 of 2022, praying for extension of parole on the ground that his daughter, who is based in Newzealand, was visiting India after 12 years. Said petition was disposed of vide order dtd. 6/12/2022, granting liberty to the petitioner to move appropriate application/representation to the competent Authority for extension of parole within a period of two days. It was also directed that the representation filed by the petitioner be considered and a decision thereon be taken by the competent Authority before 13/12/2022.