HARNEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition filed by Harnek Singh seeking four weeks temporary release under Section 3 of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (hereinafter described as 'the Act')

(2.) THE facts asserted are that petitioner has been sentenced and is confined in the Central Jail, Patiala, is undergoing sentence of 20 years with respect to an offence under Section 302 Indian Penal Code. The son of the petitioner was also convicted with him and is undergoing the said sentence. It is claimed that petitioner's wife aged about 60 years is suffering from serious eye ailment. It requires urgent surgery. On this account, temporary release under the above said Act is prayed.

(3.) IN the reply filed, it has been pleaded that case for two weeks emergency parole was sent by the Superintendent, Central Jail,Patiala. He obtained the report of the Senior Superintendent of Police. The request was rejected because the petitioner is alleged to have murdered his real brother. There is no specific denial that the wife of the petitioner requires urgent surgery of the eyes.