RAM CHANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the State has filed reply by way of affidavit of Mr. Daljit Singh Bhatti, PPS, Superintendent, Central Jail, Jalandhar at Kapurthala on behalf of respondents No. 1 and 2. The same is taken on record.

(2.) The petitioner - Ram Chander by way of the present petition under Art. 226 of the Constitution of India seeks quashing of the order dated 01.02016 (Annexure P1) passed by the District Magistrate, Unnao (respondent No. 3) whereby his case for temporary release on parole has not been recommended. The petitioner prays for six weeks' parole to meet his family members.

(3.) The petitioner was arrested in case FIR No. 156 dated 17.05.2009 registered at Police Station Maqsudan, District Jalandhar, for the offence punishable under Sec. 302 Indian Penal Code ('IPC' - for short). He was convicted in the said case and sentenced to undergo life imprisonment. Criminal appeal, i.e. CRA-D No. 954-DB of 2010, filed by him is pending in this Court. The case of the petitioner for his temporary release on parole was initiated by the Superintendent, Central Jail, Jalandhar at Kapurthala (respondent No. 2) in terms of the provisions of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 ('Act' - for short). The petitioner, it is stated, maintained good conduct in jail. Therefore, he was liable to be allowed parole.