SURJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Learned counsel for the State has filed reply by way of affidavit of Sh. Hardeep Singh, PPS, Superintendent, District Jail, Sangrur on behalf of respondents No. 1 to 3. The reply is taken on record.

(2.) The criminal writ petition has been filed seeking extension of the parole period of the petitioner by two months in terms of Sec. 3(1) (a) and (d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 ('Act'-for short).

(3.) The petitioner has been convicted by the learned Sessions Judge, Ludhiana on 6.5.2015 in case FIR No. 58 dated 13.4.2013 registered at Police Station Payal, District Ludhiana for the offence punishable under Sec. 302 of the Indian Penal Code. He has been sentenced to undergo life imprisonment, besides, pay a fine of Rs. 10,000.00 and in default of payment of fine to undergo rigorous imprisonment for six months. The petitioner is also involved in another case i.e. FIR No. 3 dated 1.1.2015 registered at Police Station, Division No. 7, Ludhiana for the offence under Sec. 22 of the Narcotics Drugs and Psychotropic Substances Act, in which he is under trial.