BHANU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) BHANU Ram, who is a life convict, has moved this criminal miscellaneous under section 482, Code of Criminal Procedure for the grant of agricultural parole.

(2.) THE petitioner was convicted on 5-1-1981 and sentenced to life imprisonment. He claims that he has maintained good and satisfactory conduct inside the jail and earned remissions. He has his wife and minor child. He owns 2-1/2 acres of and in village Chochra. His house is also in a dilaidated condition and he has to attend to the agricultural work, as also repairs to his house.

(3.) CONCESSION of parole cannot be denied to the petitioner on the basis that the wife of his deceased brother has shown certain apprehensions. In fact, in no case the relatives of the deceased would agree to any concession being granted to the convict. Provision to release on parole has been added so as to enable a convict to socialise with his relatives and friends. When he comes out of the jail after spending the term of his sentence, he should be a better citizen than the man he was sent in. The aim of a long term of imposionment is to reform a prisoner, besides, being deterrent to him as well as others. The aim is, however, not to make him more hardened criminal, more brutal, cunning and dangerous to the society. This aim can be achieved by releasing him at intervals to join the society. Unless there is risk to the security of the State or public order such a release is not to be refused. Sufficient security can always be demanded from the convict to ensure that he does not cause any breach of peace.