GURMIT SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India for directing Superintendent Central Jail, Ludhiana (respondent No. 2) to release him on emergency parole for four weeks to celebrate the marriage of his daughter namely Pawandeep Kaur fixed for 26.11.2015. Notice of motion to A.G., Punjab.

(2.) The petitioner has been convicted in case FIR No. 58 dated 17.05.2012, registered at Police Station Raikot, District Ludhiana for the offence punishable under Section 302 IPC. He has been sentenced by the learned Sessions Judge, Ludhiana to undergo rigorous imprisonment for life, vide order dated 14.09.2015.

(3.) The marriage of daughter of the petitioner is to be solemnized on 26.11.2015 for which he is entitled to parole.