MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard. On going through the averments made in the petition, I am satisfied that Mahinder Singh petitioner has made a good ground for his release on temporary parole in connection with the marriage of his son. Balkar Singh Lambardar of village Dalmir Khera has also testified about the marriage which is going to be solemnized on 23.6.96. Universally it is an accepted tradition that on the occasion of the marriage of a son. Presence of the father is desirable. Resultantly, it is ordered and directions are issued to the respondents to release applicant Mahinder Singh on temporary parole for ten days only, provided the applicant furnishes bail bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of Superintendent, Central Jail, Firozepur. Applicant shall surrender before the jail authorities on 26.6.96. Petitioner shall maintain peace and be of good behaviour during the period of parole and shall not commit any offence. In case the petitioner commits breach of any of the terms of the parole or does not surrender on 26.6.1996, the State shall have the right to arrest the applicant and to realise the amount of the bail bond. Order dasti also on payment.