ASHWANI KUMAR Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Learned counsel for the State has filed reply to the petition by way of affidavit of Sh. Hardeep Singh, PPS, Superintendent District Jail, Sangrur on behalf of respondent No.1. The same is taken on record.

(2.) Heard, learned counsel for the parties.

(3.) The petitioner has been convicted by the learned Sessions Judge, Moga on 29.7.2010 in case FIR No.12 dated 14.2.2008 registered at Police Station Nihal Singh Wala for the commission of offences punishable under Sections 302, 201, 120-B, 148, 149 Indian Penal Code ('IPC' for short); besides, Section 25 and 27 of the Arms Act. The petitioner while undergoing his imprisonment has been released for 6 weeks parole to look after his ailing father. The parole has since expired on 27.7.2016.