CHAND SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN compliance with this Court order dated 9.5.1996 Mr. Grewal has filed the order of rejection passed by the Inspector General of Prisons, Punjab Chandigarh dated 30.10.1995, which is placed on the record of file.

(2.) THE convict -Chand Singh (hereinafter referred to as the petitioner) stood convicted and sentenced for an offence under Section 302, Indian Penal Code, and was ordered to undergo imprisonment for life by the learned Sessions Judge, Faridkot. The convict is undergoing his sentence of imprisonment in District Jail, Faridkot and while taking the benefit of the Punjab Good Conduct Prisoners (Temporary Release Act, 1862 as contained in Section 3(d) of the said Act, an application was moved by him for his release on temporary parole for four weeks for effecting repairs of his dilapidated house. The matter within the provisions of Section 3(d) of the said Act was taken up for consideration by the Inspector General of Prisons, Punjab who sought the report of the District Magistrate, who reported that if the convict is released on parole, there was likelihood of breach of peace taking place in the area. For these reasons the District Magistrate and the Superintendent of Police, concerned, did into recommend the case of the petitioner for temporary release within the ambit of Section 3(d) of the Act.

(3.) HEARD learned counsel for the petitioner and Mr. Grewal, Assistant Advocate General (Punjab) and have given thoughtful consideration to the documents on the file.