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Judgment
5 paragraphs · 209 wordsJ.B. Garg, J.
Ranjit Singh son of Manohar Singh, an exmilitary man, resident of village Sartheli, Tehsil Anandpur Sahib, District Ropar is a convict in a case which was registered for the offence under Section 302 of the Indian Penal Code at police station, Nurpur Bedi, Tehsil Anandpur Sahib, District Ropar. He was arrested on 20th of May, 1992 and thereafter on 20.3.1993 he has been convicted and sentenced to imprisonment for life.
The present petition has been moved on the plea that the residential house of the petitioner requires repair.
However, in reply filed on behalf of the respondent it has been pointed out that the petitioner has been convicted under Section 63 of the Army Act read with Section 302 of the Indian Penal Code on 20.3.1993 by General Court Martial. It has been further averred in the reply that the accused convicted by the Army authorities may be entitled to parole only for specific purpose as enumerated in Annexure P1 such as death or serious illness of a close relation and for treatment of important disease.
After perusal of the reply and Annexure P1 the interference of this Court is not called for and petition for release on parole is hereby dismissed.