AJMER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition under section 482 Cr.P.C. is for release of the petitioner on parole for a period of four weeks for house repairs. The prayer contained in the petition has been endeavoured to be opposed on the grounds that there is apprehension of breach of peace at the hands of the petitioner as also that the Panchayat has not supported the claim of the petitioner for grant of parole.

(2.) AFTER hearing the learned counsel for the parties, the Court considers that none of the grounds pressed for by the State in good enough so as to deny the relief to the petitioner. Along with the petition, Panchayatnama has been annexed, wherein it is clearly mentioned that the Gram Panchayat of village Issapur recommends the case of the petitioner for parole and there is no apprehension of breach of peace by his coming on parole. It is signed/thumb marked by the Sarpanch and three Panches. So far as the question of apprehension of breach of peace is concerned, suffice it to say that no reasons have been given in the written statement from where it could be concluded that there is actually apprehension of breach of peace at the hands of the petitioner.