KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Karan Singh has filed this petition asserting that he had moved the respondents for grant of parole in order to enable him to repair his house, through an application dated 8.12.1999 and the same has not been disposed of by them uptil 1.3.2000. Along with the petition, he has attached a report dated 23.11.1999 of the Panchayat indicating that the condition of the house is very bad and it is likely to fall at any time.

(2.) IN the reply filed by the Superintendent, District Jail, Gurgaon, it is submitted that the District Magistrate, Gurgaon had not recommended the release of the petitioner because according to him the father of the petitioner was available at the house to carry out the repairs and, therefore, the request was turned down on 28.4.2000 by the Director General of Prisons, Haryana.

(3.) IN this view of the matter, the respondents are directed to release the petitioner on parole for a period of two weeks on his furnishing the requisite bail and surely bonds to the satisfaction of the District Magistrate, Gurgaon, who shall order for the release of the petitioner on accepting the bail and surely bonds. The petitioner shall surrender before the jail authorities after the expiry of the period of parole. The petitioner shall not commit any offence during the period of parole and he shall avail the parole only for the purpose it was applied for. In case the petitioner violates any term or condition of bail bond, it will be open to the State to take the petitioner into custody. Petition allowed.