HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner was convicted and sentenced to undergo life imprisonment on 30.3.2013. He is seeking his temporary release on parole for agriculture purposes. When his application was not considered, he approached this Court by filing a writ petition viz. Criminal Writ Petition No. 1805 of 2013. That writ petition was disposed of by this Court vide order dated 5.10.2013 (Annexure P9) directing the District Magistrate, Ludhiana to pass final order on application filed by the petitioner within a specified period.

(2.) Thereafter, District Magistrate has sought report from the Deputy Commissioner of Police, Ludhiana and vide report dated.18.10.2013 (Annexure P10), it was recommended that parole be not granted to the petitioner as the witnesses, who are living in his adjoining house are apprehending danger to their lives.

(3.) Taking note of that report, the District Magistrate, vide order dated 23.10.2013 (Annexure P11), rejected prayer made by the petitioner on a ground that the witnesses, who had deposed against him, are apprehending danger to their lives in case benefit of temporary release is given to the petitioner.