Abdul Latiff vs State of Punjab

Raj Mohan Singh, J—Prayer in this petition is for grant of parole. Petitioner has been convicted and sentenced to undergo life imprisonment in CBI Case No. RC-1 (S) 2000/SK IV, New Delhi dated 11.1.2000 under Section 4 of Anti Hijacking Act and Sections 302/307/363/342/467/506/120-B IPC and Section 25 of the Arms Act read with Section 120-B IPC.

Appeal filed by the petitioner bearing CRA No. 292-DB of 2009 was dismissed by Hon''ble Division Bench of this Court on 25.2.2014.

Right of parole is not an absolute right. It is a subject matter of restrictive mechanism based on discretionary powers vested in administrative authorities and instructions issued by the State, Parole is a conditional release based on satisfaction of executive authorities, which is further subject matter of recommendations by different authorities in hierarchy. Parole can be denied in view of public interest and public outcry in cases of heinous acts.

Parole case of the petitioner was ordered to be decided by this High Court vide order dated 14.7.2014 passed in CRWP No. 1041 of 2014.

In view of aforesaid, this Court is not inclined to grant parole to the petitioner. Accordingly, this petition is dismissed. Since the case of the petitioner for parole has already been decided by the authorities, a copy of decision be supplied to the petitioner, leaving him to avail his legal remedy in accordance with law.