MASSA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner Massa Singh is undergoing life imprisonment in Central Jail, Amritsar. His prayer for parole was rejected by the Inspector General of Prisons, Punjab, on March 28, 1985. The grievance of the petitioner is that his prayer was rejected without any reasonable ground that he has prayed that he may be released on parole.

(2.) The return filed by the respondents indicates that the only ground on which the petitioner's prayer has been rejected is that the temporary release of the petitioner will pose danger to his opposite party in the village. There is nothing to show as to on what material this apprehension has been entertained. In my opinion, therefore, the rejection of the petitioner's prayer on this ground is not justified. Consequently, the petitioner is ordered to be released on Parole, for the period to which he is entitled, to the satisfaction of the District Magistrate, Amritsar.