AZAD SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order of mine shall dispose of two criminal writ petitions filed under Article 226 of Constitution of India for issuance of directions to Superintendent Central Jail, Patiala to allow parole to the petitioner. While CRWP 11443 of 2022 has been filed by the petitioner to give power of attorney to his uncle to sell off his land and to be present in person as per requirement by the bank for premature closure of the FDR, previous CRWP 8025 of 2021 was filed for medical emergency in relation to the ill health of his father, petitioner being the single child to take care of his health.

(2.) For convenience, the facts are taken from CRWP 11443 of 2022 i.e. the recent writ petition filed on behalf of the petitioner.

(3.) Very briefly the facts of this case are that petitioner went to Birmingham and murdered his wife after finding her sleeping in the bed with another person. After the trial, he was sentenced for murdering his wife without pre-mediation by Crown Court Wolverhampton, UK on 267-2017, for life imprisonment terming to 14 years. Subsequently, he was transferred to India under the Prison Transfer Agreement between India and UK to undergo the balance sentence. Petitioner submitted an application along with the papers for grant of parole for 2 weeks to the Superintendent, Central Jail, Patiala, which was not entertained saying that the State had no power and the petitioner should approach this Court to get parole.