KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner's prayer for two weeks' emergency parole on account of his mother's serious illness was rejected by the Inspector General of Prisons, Punjab, on April 8, 1987. In this petition the order of rejection is sought to be quashed and it is prayed that the petitioner be released on parole.

(2.) IN the petition it is alleged that the impugned order has been passed without assigning any reason and even without waiting for the report of the District Magistrate, Ludhiana. The petitioner has also appended the Panchayatnama (Annexure P -1) and the medical certificate (Annexure P -2) in support of his contention that his mother is lying seriously ill.

(3.) THE respondents did not file any written statement and it can, therefore, be assumed that the petitioner is not opposed.