PARKASH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was arrested on 10-10-1981 and was sentenced to life imprisonment by the learned Sessions Judge, Jalandhar, on 15-6-1982. On 24.5.1990 he made a mercy petition copy Annexure P 4, to the Government for his premature release, which was rejected by the Government. Eventually his prayer for premature release was reconsidered by the Government vide order dated 12-1-1991 but the prayer was declined on the ground that the verification report obtained by the Government revealed that while the petitioner was on parole/furlough, he quarreled with Dalip Singh, complaint. The government therefore felt that even now there is no love lost between the parties and therefore it didn't choose; to exercise their discretion for premature release of the petitioner.

(2.) IN the instant petition filed by the petitioner for his premature release he was stated in para 4 (e) that the allegation with regard to his quarrel with one Dalip Singh is wholly frivolous and false.

(3.) THE learned counsel for the petitioner urged that the rejection of the petitioner's prayer for premature release on the ground that he had quarrelled with one Dalip Singh constituted a vague allegation and this merely suggests that there is some apprehension of breach of peace. The learned counsel therefore maintained that there is no justification for denying the petitioner's prayer for premature release.