- (1.) The two petitioners Jagdev Singh and his son Karamjit Singh have been convicted on 23rd January, 2012 under section 302 IPC and have been sentenced to undergo RI for life. They are presently lodged in the District Jail, Sangrur. The present petition has been filed by the two convicts seeking their release on parole to enable them to attend the marriage of the son of the first petitioner and the brother of the second petitioner which is fixed on 25th March, 2012. The request made by the two convicts for such release on parole has not been processed by the Jail Superintendent in view of the provisions contained in rule 3(2) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 which requires good conduct on the part of the convict for at least four months following his conviction before his application for temporary release can be processed.
(2.) Having regard to the issue involved, we had requested the learned Additional Advocate General, Punjab to accept notice on behalf of the State and receive necessary instructions. Such instructions have been received which are to the effect that the marriage of the son of the first petitioner is fixed on 25th March, 2012 and that enquiries have revealed that the neighbours do not object to the release of the first petitioner on parole. The said instructions are, however, silent with regard to the second petitioner.
(3.) We have considered the matter.;