SAGAR KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner Sagar Kumar by way of the present petition under Art. 226 of the Constitution of India seeks setting aside of the order dated 07.10.2016 (Annexure P-1) passed by the District Magistrate, Fazilka (respondent No.2) whereby six weeks parole prayed for by the petitioner has been rejected.

(2.) The petitioner has been convicted by the learned Additional Sessions Judge, Fazilka on 20.4.2016 for the offences under Sections 376-D/34 Indian Penal Code ('IPC' - for short); besides, Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' - for short). He has been sentenced to undergo life imprisonment and also pay a fine. The petitioner at present is undergoing his life imprisonment at District Jail, Sri Muktsar Sahib. Against the said order of conviction and sentence, a criminal appeal i.e. CRA No.D-503-DB of 2016 has been filed by the petitioner which is pending in this Court.

(3.) During pendency of the appeal, the petitioner applied for six weeks parole to meet his family members which has been declined by the impugned order dated 07.10.2016 (Annexure P-1). The said order, as already noticed, is assailed in the present petition.