PETER MENON Vs. STATE OF GOA

JUDGEMENT

(1.) 1. Rule. By consent heard forthwith.

(2.) HEARD Smt. Asha Dessai, the learned counsel for the Petitioner and Shri. S. R. Rivonkar, the learned Government Advocate appearing on behalf of the respondents.

(3.) THE Grievance of the petitioner in this petition filed under Article 227 of the constitution of India is that the Superintendent of Jail refused to accept his wife as surety inspite of the fact that the wife of the petitioner had produced before him necessary papers showing that she owned property, and, insisted that the petitioner' s wife produce either cash security of rs. 10,000/- or FDR in the like amount to comply with the orders of the I. G. P. , ordering the release of the petition on parole.