DALWINDER SINGH Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) THE petitioner is undergoing sentence of imprisonment for life in a murder case under the orders dated June 12, 1990 of the learned Sessions Judge, Hoshiarpur. His conduct in the jail has been good throughout. He applied for parole on account of repairing his house which was damaged due to heavy rains. His case was commended by the Superintendent, Central Jail, Jalandhar for four weeks' parole to the concerned authorities on 6th August, 1991 but the concerned authority had rejected it on 27th November, 1991 on the report of the local police. In this petition, the petitioner contends that the said concession has been withheld on the vague report of the local police. In the return filed by Shri Daulat Singh, Chief Welfare Officer on behalf of the respondents, in para No. 2, the gist of the report has been given as under :-

(2.) I have heard the learned Counsel for the parties, besides perusing the record.

(3.) UNDER these circumstances, there is considerable force in the contention of the learned Counsel for the petitioner that the concession of parole has been with held on vague grounds.