GURVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a criminal miscellaneous petition moved under Section 482 of the Criminal Procedure Code read with Articles 226/227 of the Constitution of India by Gurvinder Singh-convict for an offence under Section 302 of the Indian Penal Code for the grant of parole to him for a period of 4 weeks under the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962.

(2.) FACTS which have given rise to this prayer are as follows :-

(3.) ON 19.4.1995, his mother applied to the Superintendent, Central Jail, Patiala for the grant of emergency parole to him through registered letter No. C1520 Patiala H.Q. 147001-67142 supported by medical certificate that she was suffering from Hypertension and Pulmanory Tuberculosis. She was also suffering from Arthritis in both knees and required treatment and attendant. So far as his other brothers are concerned, they are putting up separately and are not looking after parents. It is the petitioner who can do the needful for his mother.