SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE order dated 8.2.1996, the petitioner's application for release on parole was allowed subject to furnishing bond to the satisfaction of the District Magistrate, Patiala. Now, the petitioner has filed his application praying for amendment of the order to the extent that instead of furnishing bond to the satisfaction of the District Magistrate, Patiala, he may be allowed to be released on furnishing bond to the satisfaction of the District Magistrate, Hoshiarpur. It is submitted that it would be quite difficult for the mother of the petitioner to find surety in Patiala District and to undertake such a long journey from Hoshiarpur. It has been contended that after the death of the father of the petitioner on 28.9.1995, the mother of the petitioner has been living at Hoshiarpur alongwith her minor children.

(2.) HEARD , Considered. The prayer is allowed. The order dated 8.2.1996 is modified to the extent that the petitioner be released on parole subject to furnishing bond to the satisfaction of the District Magistrate, Hoshiarpur.