SHAMSHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE case of the petitioner has been rejected only on the ground that there is likelihood of breach of public peace in case the petitioner is released on parole. It has consistently been held by this Court that mere apprehension of breach of peace is not enough to refuse temporary release to the petitioner which otherwise the petitioner is entitled to under the provisions of the Act. Accordingly, this petition is allowed and it is directed that the petitioner would be released on parole for a period of four weeks effective from the date of actual release, on furnishing surety bond to the satisfaction of the District Judge, Jind. Petition allowed.