LADU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LADU Singh petitioner has come up in this petition with a prayer that he may be released on four weeks house repair parole. The petitioner had previously moved Crl. Misc. No. 14666-M of 1991 in which a direction was issued by this Court for deciding the matter within two months. After this direction the matter was considered but his prayer was rejected. The report of the District Authorities on the basis of which the application has bee rejected reads as follows :-

(2.) THE learned Counsel has urged that as per order dated 30th January, 1992, a direction had been issued by this Court to reconsider the case of the petitioner and if in fact some evidence is collected about the petitioner having developed contacts with the extremists only then the authorities shall be justified in refusing his prayer. However, the authorities have not collected any evidence as it is only on the basis of the allegations made by the wife of the deceased about receiving threats from the petitioner, the authorities have refused concessions.