DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the State has filed reply by way of affidavit of Shri Baljit Singh, PPS Officiating Superintendent District Jail, Sangrur on behalf of respondents. The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The petitioner Darshan Singh by way of the present petition under Articles 226/227 of the Constitution of India read with the provision of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 ('Act' - for short) seeks extension of the period of parole granted to him vide Annexure P-1 for a further period of six weeks to enable him for the security and safety of his cows renovate and repair his dairy farm situated at Ward No.6, Village Dirba, Tehsil Sunam, District Sangrur and also to enable him to save his dairy farm by clearing all the dues/debts of the Bank by approaching the Bank.