GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure seeking an intervention of the Court in granting six weeks agricultural parole to the petitioner under Section 3(1) (c) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (herein after called the Act).

(2.) THE petitioner was convicted on November 26, 1986, under Section 302, Indian Penal Code, and was sentenced to undergo life imprisonment by the Sessions Judge, Sangrur, on November 16, 1987. The petitioner has stated in the petition that he had already undergone more than 4-1/2 years imprisonment without committing any jail offence and no punishment has so far been awarded to him, which shows that the conduct and behaviour of the detenu in jail are good and satisfactory.

(3.) IT is stated in the petition that the petitioner applied for grant of six weeks agricultural parole to the Jail Authorities but the said case of the petitioner was rejected by the Inspector General of Prisons, vide No. 22214 GI/G.S.R. 9-2., dated April 22, 1991, without following the procedure for grant of agricultural parole.