GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been preferred under Sec. 226/227 of the Constitution of India read with Sec. 3(1 )(d) of the Good Conduct Prisoners (Temporary Release) Act, 1962 and Sec. 27(2)(3) of Punjab Jail Manual of Prisoners Act 1894 read with Article 21 of the Constitution of India, for seeking 30 days' parole to the petitioner on medical grounds.

(2.) Learned counsel for the petitioner inter alia contends that earlier also the petitioner was released on parole from 10/1/2025 to 8/3/2025 under Sec. 3(1 )(d) of the Good Conduct Prisoners (Temporary Release) Act, 1962 by the Deputy Superintendent, District Jail, Sri Mukstsar Sahib. Thereafter, the health condition of the petitioner deteriorated, which necessitate for filing CRWP No.2238 of 2025 before this Court, for extension of his parole. She further contends that initially the petitioner was granted 29 days of extension of parole by this Court on 6/3/2025. She further contends that the petitioner be released on parole for another thirty days on medical grounds, as the health condition of the petitioner is deteriorating.

(3.) Learned State counsel on the other hand submits that the petitioner has surpassed the order passed by this Court on 28/5/2025 in CRWP-8679 of 2024, 'Gurdev Singh Versus State of Punjab and others' and submits that the petitioner has filed the similar petition earlier also for the same cause of action. He further submits that the petitioner is not able to demonstrate any genuine circumstances, which requires immediate intervention.