ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS Petition of Ashok Kumar son of Pritam Lal from District Jail, Sonepat, has been filed seeking his release on parole on the ground that his father is an old man; that his mother remains ill; that his brothers and sisters arc still minor; that there is no other member except hint to look after them; and that his house is also in a dilapidated condition and requires repairs. He further states that he has already undergone 4 years and 4 month of imprisonment in jail.

(2.) THE petition was opposed by the State on the ground that the house of the petitioner hardly requires any repairs and that the temporary release of the petitioner on parole for house repairs has also not been recommended by the District Magistrate, Panipat.

(3.) THE District Magistrate has not revealed on what ground the parole is not recommended and a vague reply has been given stating that the temporary release case for parole for house repairs has also not been recommended. This cannot be made the basis for not allowing the parole. State counsel is not able to point out any valid ground which can be made the basis for refusing release of petitioner on parole.