SUKHJINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner-Sukhjinder Singh was convicted and sentenced vide judgment dated 21.12.2016 passed by the Additional Sessions Judge, Chandigarh, in case, FIR No. 33 dated 18.01.2014 registered at Police Station Sector 39, Chandigarh. He is undergoing sentence after the judgment of the trial Court.

(2.) The present petition has been filed by the petitioner for grant of parole for two days under Section 3(1)(c) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 to attend the marriage of his brother, which is going to take place on 06/07.03.2018.

(3.) Learned counsel for the petitioner submits that the petitioner being brother has to perform certain ere-monies on the occasion of marriage and as such, his presence is required. Learned counsel also submits that the petitioner has undergone approximately 29 months of sentence in total i.e 14 months during trial and 15 months after conviction. The conduct of the petitioner during custody period remained good and satisfactory as there was no complaint against him of any misconduct in the jail premises. Learned counsel also submits that the petitioner has not availed any concession of parole. The representation moved by the petitioner for releasing him on parole has not been considered and he has not been granted parole. Petitioner undertakes to abide by all the terms and conditions to be imposed by this Court or by the jail authorities and to surrender well in time.