AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The application submitted by Avtar Singh son of Nisan Singh, resident of Suhar Kalan, Police Station Kalanaur, Tehsil and District Gurdaspur addressed to this Court has been treated as Crl. Writ petition No.800 of 2016.

(2.) The petitioner Avtar Singh submitted that he is undergoing imprisonment at Central Jail, Gurdaspur. He submitted an application for getting parole about two years ago. His Panchayat had also taken his surety from him. However, the Incharge of Police made adverse remarks in his report. It is submitted that no one else has any objection if he go on parole. His parents have died. His children are small. There is no earning member in his family behind him. It is prayed that he may be granted six weeks parole in accordance with the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 ('Act' - for short) so that he can look after his family and improve the financial condition of his family.

(3.) Reply by way of an affidavit of Sh. Dilbagh Singh, PPS Superintendent of Police, Central Jail, Gurdaspur has been filed on behalf of respondent-State.