AJAIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AJAIB Singh petitioner has filed this petition under section 482 of the Code of Criminal Procedure seeking his temporary release on parole for six weeks for agriculture purposes under section 3(c) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (hereinafter called 'the Act').

(2.) THE petitioner was convicted for an offence under section 302/34, Indian Penal Code, by the Additional Sessions Judge, Sangrur, and sentenced to undergo life imprisonment and also to pay certain amount of fine by judgment dated 11.2.1994. The petitioner is undergoing the said sentence in District Jail, Sangrur. He applied for his temporary release on parole for six weeks for agriculture purposes under section 3(c) of the Act but the same has been turned down by the authorities vide letter dated 28.4.1995 on the ground that the family of late Shri Bidhi Chand who was killed by the petitioner apprehends danger from the petitioner on his release on parole.

(3.) SECTION 6 of the Act, in this context is relevant which reads as under:-