TEHAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TEHAL Singh has filed this petition under Section 482 of the Code of Criminal Procedure read with Articles 226/227 of the Constitution of India seeking his temporary release on parole for six weeks under Section 3(1) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (hereinafter called the Act').

(2.) THE petitioner was convicted for the offence under Sections 302/324/148 Indian Penal Code, and sentenced to undergo life imprisonment by the Sessions Judge. Ludhiana by judgment dated 25.4.1994 and the petitioner is undergoing his sentence in Central Jail, Ludhiana. According to the averments made in the petition, the petitioner has undergone more than two years and seven months actual sentence of imprisonment including under trial period and his conduct has remained good and satisfactory inside the jail. One emergency parole for 15 days was given to him which remained peaceful and he surrendered before the jail authorities in time. His family consists of himself, his wife and three minor daughters. He owns 32 kanals of land in his village and since there is no other male member to cultivate the said land he has applied for parole.

(3.) IN the meanwhile the daughter of the petitioner applied for grant of parole of the petitioner for agricultural operation vide application copy of which is Annexure P-1 and which was sent by the registered post, the postal registration receipt of which is Annexure P.2. In this application the respondents did not pass any order till today. Now the petitioner has filed the present petition seeking parole for a period of 6 weeks for agricultural purposes.