JAWANSING BALUSING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Hansa B. Punani waives service of Rule on behalf of Respondents.

(2.) . In compliance of the order of this court dated 7th February, 2000, the District Magistrate, Vadodara, is present in the court. He has ben made to know for what he has been called in the court.

(3.) . The petitioner is praying for grant of parole leave of 45 days for the marriage of his daughter which is fixed on 21st February, 2000. The application made by him for parole leave came to be rejected on two grounds out of which one ground is wholly irrelevant. For late surrender at earlier time, the petitioner has been adequately punished. This happened in the year 1990 and thereafter he was granted parole / furlough leaves and all the time he surrendered in time. So far as other ground is concerned, that the family of the complainant's side is residing very near there is all possibility of breach of peace, this ground though is mentioned, the District Magistrate, Vadodara, appears to have acted only on the basis of some report submitted before him by the `Babu'. He has to record his own satisfaction on the basis of the material that in case the petitioner is released on parole leave, there is all the possibility of breach of peace. Merely on this stray phrase used, it cannot be taken to be a ground for declining parole leave application of the petitioner.