KULBHUSHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this petition, petitioner has approached this Court for enlarging him on parole as his application for parole was rejected by the Competent Authority which was communicated to him vide communication dtd. 3/9/2024 (Annexure P-3) issued from the Director General, Prisons and Correctional Services, Himachal Pradesh.

(2.) Petitioner has been convicted in case FIR No.84 of 2021 (Sessions Trial No.84 of 2021) under Ss. 302, 323, 326, 452 and 506 read with Sec. 34 of the Indian Penal Code, registered in Police Station Jogindernagar, District Mandi, H.P., and he is undergoing rigorous imprisonment for life.

(3.) Admittedly, earlier, similar application preferred by the petitioner was also rejected by the concerned Authority due to reasons that the victim party objected to the petitioner's parole.