YASHPAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The request made by the petitioner for releasing him on parole has been turned down by the respondents, constraining him to file the instant petition for the grant of following substantive reliefs:-

(2.) The respondents have opposed the petition by filing reply wherein it has been submitted that the petitioner is undergoing rigorous life imprisonment in Lala Lajpat Rai District and Open Air Correctional Home, Dharamshala, District Kangra, H.P. in connection with case bearing FIR No. 210/2014, registered at Police Station, Indora, District Kangra, H.P. under Sections 302, 201, 120-B and 34 IPC and due to the non-recommendation of the District Magistrate, Moga on the ground that there is apprehension of breach of law and order and the other party has showed apprehension of danger to his life, in case the petitioner is released on parole.

(3.) Now the moot question is whether the request for grant of parole can be rejected only on the ground that the petitioner has been convicted for a serious and heinous offence.