S.S.GREWAL, J. - (1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973, relates to grant of parole to the petitioner under Section 3(1)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (hereinafter referred to as the Act) for a period of four weeks in order to enable him to carry out repairs of his house.
(2.) ACCORDING to the petitioner after his arrest on 11.10.1981, he was convicted under Section 302 of the Indian Penal Code and was sentenced to undergo imprisonment for life vide order of Sessions Judge, Bikaner, dated 3.12.1982 and that he has not been released on parole so far in spite of the fact he is in custody for the last more than 11 years. It was further pleaded that the house of the petitioner had collapsed in recent rains and needed immediate repairs, that there is no other able-bodied male member in his family to carry out such repairs. This aspect of the case also finds support from Panchayatnama Annexure P-3. The respondents in their reply pleaded that on verification through the District authorities, it has been verified that the petitioner had left his village for the last several years and he has settled in Bikaner district where he got married. On account of his illicit relations with another woman he committed the murder of his wife for which he was sentenced to undergo imprisonment for life. It was also pleaded that his house is located in his native village Shilowal where his younger brother is living and running a Maniari shop who can carry out the repairs of the house and because of this circumstance the competent authority turned down his request for grant of parole.
(3.) THE learned counsel for the parties were heard.;