BHAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ISSUE notice to the respondents.

(2.) AT a glance on Annexure P -2, it is found that the parole of the convict -petitioner has been refused on the ground that there is a likelihood of breach of peace taking place in the area in case he is released on parole.

(3.) MR . P.S. Tiwana, Deputy Advocate General, Punjab, was asked to take the notice on behalf of the State, as it has been consistently held by the various Benches of this Court including this Bench that the breach of peace does not fall within the contemplation of Section 6 of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1996 on the basis of which parole can be refused. For ready reference it is deemed proper to narrate in verbatim Section 6 of the said Act which reads as under : -