ABDUL LATIFF Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of parole. Petitioner has been convicted and sentenced to undergo life imprisonment in CBI Case No. RC-1 (S) 2000/SK IV, New Delhi dated 11.1.2000 under Section 4 of Anti Hijacking Act and Sections 302/307/363/342/467/506/120-B IPC and Section 25 of the Arms Act read with Section 120-B IPC.

(2.) Appeal filed by the petitioner bearing CRA No. 292-DB of 2009 was dismissed by Hon'ble Division Bench of this Court on 25.2.2014.

(3.) Right of parole is not an absolute right. It is a subject matter of restrictive mechanism based on discretionary powers vested in administrative authorities and instructions issued by the State, Parole is a conditional release based on satisfaction of executive authorities, which is further subject matter of recommendations by different authorities in hierarchy. Parole can be denied in view of public interest and public outcry in cases of heinous acts.