SUBHASH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSPECTOR -General (Prisons), Haryana, at Manimajra ordered the petitioner to be released on furlough for two weeks vide his letter No. 35-G1/G5/R-9-2-R-479 dated 13th May, 1987. On receipt of the said letter the petitioner was informed to furnish bonds of two sureties in the amount of Rs. 10,000/- each to the satisfaction of District Magistrate Sonepat, and get himself released for two weeks. This information was sent vide Superintendent, Central Jail, Ambala letter No. 3652, dated 19.5.1987.

(2.) COUNSEL for the petitioner states that he furnished two sureties before the District Magistrate who required verification of the same by the Tehsildar, which was complied with. After verification, when the same were sent back to the District Magistrate, the same were approved by him but later, on second thought, the District Magistrate passed the following order :-

(3.) IN view of the foregoing discussion, the petitioner is directed to be released on 15 days' furlough on the basis of the sureties already approved to the District Magistrate on 27.5.1987, and withdrawal of the approval by him is quashed being illegal. The petitioner shall now be released from jail to enable him to enjoy himself two weeks' furlough commencing from the date of his release. He shall surrender on the expiry of the period of the furlough. He is not required to furnish new sureties to the District Magistrate as the earlier sureties remain verified by the Tehsildar which is sufficient. It is further clarified that the mater need not now be put up before the District Magistrate and the petitioner shall be straight away released by the Superintendent, Central Jail, Rohtak.