GURJANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant criminal writ petition and emanating from the record, is that in the wake of General Court Martial, petitioner Gurjant Singh s/o Nahar Singh (prisoner) was convicted & sentenced to undergo life imprisonment for the commission of offences punishable u/s. 302 of the Ranbir Penal Code and Section 69 of The Army Act. Consequently, he was lodged in Central Jail, Patiala for serving out the period of his sentence.

(2.) DURING the course of his sentence, the petitioner has applied for four weeks' parole to meet his family members. His request was declined by the Army authorities, by virtue of impugned order dated 22.12.2012 (Annexure P1), which, in substance, is as under (para 2): -

(3.) HAVING heard the learned counsel for the parties, having gone through the record with their valuable assistance and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the instant criminal writ petition in this context.