DINESH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of the present writ petition, petitioner- Dinesh Sharma has invoked the extra ordinary writ jurisdiction of this Court, under Article 226 of the Constitution of India, seeking the following substantive reliefs, amongst others:

(2.) As per the case set up by the petitioner, he has been convicted by the Court of learned Special Judge, Palampur, District Kangra, vide judgment, dtd. 31/8/2023, for the commission of offence, punishable under Sec. 302 of the Indian Penal Code (hereinafter referred to as 'IPC') and vide order of sentence, dtd. 2/9/2023, has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.50,000..00 In default of payment of fine, he has further been directed to undergo rigorous imprisonment, for a period of three years.

(3.) By way of application, dtd. 30/9/2024, the petitioner approached the respondents for availing the benefit of parole, as per the provisions of Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 (hereinafter referred to as 'the Act'), seeking parole for 42 days, for agricultural purposes.