DHARAM SINGH Vs. THE INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure for the grant of parole for the repair of dilapidated house of the petitioner. The petitioner is in jail since 6.10.1988. His prayer for parole was initially rejected by the State on the ground that house of the petitioner is not in dilapidated condition and if he is released on bail he may prove a dangerous man resulting in apprehension of breach of peace. Same objection was raised against the grant of parole to the petitioner in the reply filed by the State through Shri Daulat Singh, Chief Welfare Officer of the office of the Inspector General of Prisons, Punjab, Chandigarh. However, the State authorities found that the verification reports regarding the condition of the house of the convict made by jail authorities materially differ from the verification reports made by the police authorities. On this, both verification reports were sent to the District Magistrate Ropar, who got the true facts verified from the Tehsildar, Ropar. The Tehsildar, Ropar made the following report :-

(2.) IN view of the report of the Tehsildar there is no doubt left in the mind of this Court that the prayer of the petitioner is genuine. Accordingly, the petitioner is granted parole for the repair of dilapidated house as so reported by the Tehsildar Ropar, for a period of 28 days on his furnishing bail bond to the satisfaction of the District Magistrate, Ropar. However, it is made clear that the petitioner shall surrender before the jail authorities on 29th day after excluding the day he is released from the jail. Order accordingly