RANJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) RANJIT Singh son of Manohar Singh, an ex-military man, resident of village Sartheli, Tehsil Anandpur Sahib, District Ropar is a convict in a case which was registered for the offence under Section 302 of the Indian Penal Code at police station, Nurpur Bedi, Tehsil Anandpur Sahib, District Ropar. He was arrested on 20th of May, 1992 and thereafter on 20.3.1993 he has been convicted and sentenced to imprisonment for life.

(2.) THE present petition has been moved on the plea that the residential house of the petitioner requires repair.

(3.) AFTER perusal of the reply and Annexure P-1 the interference of this Court is not called for and petition for release on parole is hereby dismissed.