SALIM MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned AAG for the State of Punjab -respondent.

(2.) THIS is a petition filed under Section 482 of Code of Criminal Procedure praying for parole under Section 3(i)(c) of the Punjab Good Conduct Prisoners (Temporary Release) Act in Connection with the performance of agricultural operations in his agricultural fields and also to meet his family members. The case of the petitioner -convict, who is undergoing life sentence under Section 302 I.P.C. vide judgement dated 6.1.1994 passed by the learned Sessions. Judge, Jalandhar and lodged in Central Jail, Jalandhar, was initiated by the Superintendent, Central Jail, Jalandhar vide his letter No.14442 -44 dated 22.11.1995 to respondent No.1 State through Inspector General of Prisons, Punjab, Chandigarh. the reports of the District Authorities were obtained. The District Magistrate in his report which in initialy was based on the report of the S.S.P., Jalandhar observed as under:

(3.) THE case of parole was rejected by respondent No.1 who accepted the report of the District Authorities vide order dated 20.2.1996. After the said order of rejection of parole was delivered to the petitioner through the Superintendent, Central Jail, Jalandhar, the petitioner -convict filed this petition.