DHEERAJ VERMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner, in the instant petition, is a life convict in a case under Section 302 of Indian Penal Code (hereinafter for short 'IPC') and Section 27 of the Arms Act and is serving his sentence in Lala Lajpat Rai District & Open Air Correctional Home, Dharamshala, Himachal Pradesh (hereinafter referred to as 'Jail').

(2.) The petitioner was temporarily released on parole for 42 days, vide order dated 01.06.2020, issued by the Deputy Superintendent of the Jail, with direction to report back to the Superintendent of Jail, on 14.7.2020, before LockUp. Whether Reporters of Local Papers may be allowed to see the judgment? Yes

(3.) Petitioner has approached this Court, by way of present petition, seeking relief to extend his parole leave for sixty days more, on the ground that he has completed about 17 years of imprisonment and on account of good conduct he has been permitted to work outside the Jail and, thus, before pandemic he had been working as Goldsmith, since last 8 years, in a rented shop, under the authorized scheme to work outside the Jail. According to the petitioner, he was granted parole leave due to COVID-19 with a view to decongest the jail and in the past he had never misused his liberty, while working outside the Jail or during the parole leave granted in his entire terms of imprisonment either in Model Central Jail Kanda or in Open Jail Bilaspur or in Open Air Correctional Home, Dharamshala.