KRISHAN DEV PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner-Krishan Dev Pal @ Kishu Nath, by way of the present writ petition, 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 Additional Sessions Judge-I, Mandi, District Mandi, H.P., vide judgment, dtd. 1/4/2024, for the commission of offences, punishable under Ss. 302 of the Indian Penal Code (hereinafter referred to as 'IPC') and has been sentenced to undergo rigorous imprisonment for life and to pay fine to the tune of Rs.10,000.00. In default of payment of fine, he has been ordered to undergo simple imprisonment for further three months.

(3.) By way of application, dtd. 5/9/2024, 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 28 days, in order to meet his family.