- (1.) Learned counsel for the State has filed a short reply by way of affidavit to the petition by way of affidavit of Ms. Rupinder Kaur Sra, PPS ACP, (West), Ludhiana. The same is taken on record. Heard, learned counsel for the parties.
(2.) Criminal writ petition has been filed by Sukhdarshan Singh alias Darshi and Baljit Singh alias Rangi sons of Randev Singh seeking extension of period of parole that has been granted. Sukhdarshan Singh alias Darshi (Petitioner No. 1) has been released on temporary parole from 01.07.2016 and he is to surrender on 13.08.2016. Baljit Singh alias Rangi (petitioner No. 2) has been released on parole on 05.07.2016 and he is to surrender on 17.08.2016. Both the petitioners have been convicted and sentenced in case FIR No. 133 dated 29.05.2007 registered at Police Station Division No. 5, Ludhiana for the offences under Sections 148, 149, 302, 307, 324, 323 and 506 IPC, besides, Sections 25 and 27 of the Arms Act. The petitioners are undergoing their life imprisonment in the said case.
(3.) The reasons for seeking extension of parole are that Sukhdarshan Singh @ Darshi (petitioner No. 1) availed cash credit limit for agricultural purposes of Rs. 2 lakhs from the Bank of India in the month of November, 1999. He mortgaged his land vide mortgage deed No. 3022 dated 22.11.1999 as mentioned in the copy of the plaint of the civil suit filed by the said bank. Besides, cash credit limit of Rs. 20 lakhs was availed from the State Bank of Patiala by both the petitioners for running the business. The State Bank of Patiala has filed an original application before the Debt Recovery Tribunal-II against Baljit Singh alias Rangi (petitioner No. 2) and his company M/s Rangie Textiles Private Limited. The petitioners have obtained loans from the various banks. The extension of parole is required to save their house and property and also the land, otherwise the same would be sold out by the Bank in the execution proceedings.;