KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) KULWANT Singh is undergoing imprisonment for 12 years in Central Jail, Amritsar after his conviction on 14.5.1993. He has filed this petition for his temporary release on parole for attending to his wife who is seriously ill and was advised immediate operation. He alleged that his wife Piar Kaur, who was residing in village Barauli Khalilabad, Lucknow, was in great pain and agony because she is suffering from multiple uterine fibroids and was having excessive bleeding. The disease was to be controlled by surgery and the doctors had advised immediate operation. His family consisted of two minor sons and two daughters. One daughter who was aged 14 years was presently looking after the domestic affairs. His parents had expired and there was nothing in the family to attend his ailing wife.

(2.) THE allegations made in the petition were supported by Gurcharan Singh, a neighbourer, who has filed his affidavit. Certificate issued by the doctor was also placed on record.

(3.) I have heard the counsel for the parties and have perused the record.