HARCHET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HARCHET Singh petitioner was arrested in a case registered under Section 302 I.P.C. The learned Sessions Judge, Bathinda sentenced him to undergo imprisonment for life on 28.4.1993. Presently, the petitioner is undergoing the said sentence at Central Jail, Bathinda.

(2.) PETITIONER 's claim is that his house has been substantially damaged on account of heavy rains. As a result of which the family of the petitioner is in great distress. It requires urgent repairs. There is no other member of the family who can get the repairs effected. His prayer is said to have been rejected by the respondents. It is prayed that petitioner be released on parole for four weeks under Section 3(l)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962.

(3.) NOTICE of the petition was issued to the respondents. In the reply filed the facts are not in dispute. It has been asserted that the Senior Superintendent of Police, Bathinda has opposed the release of the petitioner on the ground that witnesses as well as the aggrieved party apprehend danger from the petitioner. There was no other controversy raised.