HARBHAJAN SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) Petitioner, by invoking the provisions of Article 226 of the Constitution of India, has approached this Court seeking direction to the respondents to release the petitioner on parole for 42 days with further prayer to quash the rejection of prayer of petitioner for releasing him on parole communicated to him vide letter dtd. 3/11/2023, Annexure P-3.

(2.) Petitioner, being convict is serving his sentence for execution/implementation of judgment dtd. 30/6/2015 passed by the Additional Sessions Judge, Nahan, District Sirmaur in Sessions Trial No.42-N/7 of 2013 in case FIR No. 186 of 2013 registered under Sec. 302 of Indian Penal Code in Police Station Paonta Sahib, District Sirmaur HP whereby he has been sentenced to undergo imprisonment for life and to pay compensation of Rs.10,000.00 and in default of payment of fine, to further undergo imprisonment for a period of six months.

(3.) In response to petition, respondents have placed on record the instructions dtd. 22/4/2024 along with documents. In Custody Certificate, placed on record with instructions, it has been stated that petitioner has undergone total sentence with remissions for 15 years, 02 months and 01 day as on 19 thApril, 2024, after deducting the parole period i.e. 04 months and 26 days.