MANDEEP GAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Mandeep Gaur, who is serving the sentence of imprisonment for life imposed on him after his conviction and sentence in case F.I.R. No. 45 dated 12.8.1994 by the Additional Sessions Judge, Patiala, on 15.10.1999 was released on parole for six weeks, which was to expire on 24.10.2002. During this period, the petitioner is claimed to have written a summary after consulting various books on "The Role of Religion in Transforming the Psyche of a Prisoner", which was appreciated by Dr. H.S. Pannu, Professor, Department of Religious Studies, Punjabi University, Patiala, who recommended the efforts in the following terms :-

(2.) THE petitioner, it appears, was subsequently enrolled for Ph.D. by the Head, Guru Gobind Singh, Department of Religious Studies, Punjabi University, Patiala and required to submit a synopsis of thesis at an early date. On the basis of this communication, the petitioner asserts that he has to submit the synopsis within a month or two and, therefore, the period of parole granted to him should be extended by another six weeks. He further submits that in case he surrenders further parole can be granted to him only after expiry of six months and this will jeopardise his academic career. Hence, the present petition.

(3.) THE petitioner has sent Crl.M. No. 8063 of 2003 by post. This petition is on the same lines and merely prays that the earlier petition be disposed of on an early date. The additional affidavit dated 5.3.2003 filed by the State reiterates the position taken in the affidavit dated 13.12.2002 by the Deputy Inspector General (Prisons), Punjab. This order will dispose of both these application as well as the petition.