TEJPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been registered on a letter sent by the petitioner seeking parole for a period of two months for the purpose of repairing his ancestral house which, according to him, is in a dilapidated condition. The said letter has been duly forwarded by Superintendent, District Jail, Dehradun with his letter dated 20.07.2018.

(2.) In his letter, petitioner has stated that he is continuously in jail since 2011 and has completed incarceration of 8 years. He has further stated that his house is in dilapidated condition which may fall down any time, and his wife and old parents are not in a position to get it repaired. He has further stated that he had submitted applications to the District Magistrate seeking parole, however, every time, he was denied parole merely on the basis of apprehension that he may jump parole.

(3.) Custody Certificate issued by Superintendent, District Jail, Dehradun on 14.07.2018 is on record. A perusal of the said document indicates that the petitioner is in jail since 10.11.2011 and further that petitioner's conduct in jail is excellent.