DEEPAK KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for setting aside order/letter dated 07.10.2014(Annexure P-2) issued by District Magistrate, Amritsar whereby the claim of the petitioner for release on parole has been rejected. A prayer has also been made for issuance of direction to the respondents to release the petitioner on parole for a period of four weeks for repair of his house and for meeting his family members in view of Section 3(1)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962.

(2.) While issuing notice of motion on 31.07.2015, learned State counsel was directed to verify as to whether the petitioner owns a house or any repair is required or not.

(3.) In response thereto, Status report by way of an affidavit of Assistant Commissioner of Police, North, Amritsar City has been filed which is already on record.