SARABJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SARABJIT Singh son of Hansa Singh, a convict for an offence under Section 302, I.P.C., is undergoing life imprisonment in Central Jail, Patiala. He was arrested on 16.8.1991 but was released on bail on 25.9.1991. lie was convicted and sentenced by judgement dated 1.2.1994 and since then he is undergoing the sentence.

(2.) A case for the temporary release of the petitioner on parole for house repairs was initiated by the Superintendent. Central Jail, Patiala, but the same as rejected by the concerned authority by order dated 18.10.1995.

(3.) THE petitioner has filed the present petition under Section 482 of the Cr.P.C. for a direction to the respondents to release him on parole for 4 weeks under Section 3(1)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (hereinafter referred to as 'the Act').