KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITION Karnail Singh, a lifer of Central Jail, Patiala applied for temporary release on parole under section 3 of the Punjab Good Conduct (Temporary Release) Act, 1962 (in short the Act) but the said benefit allegedly has been denied to him on the basis of some jail offence alleged to have been committed by the petitioner on 3.3.1987. He has filed present writ petition challenging the jail punishment awarded to him on 3.3.1987 which according to him deserves quashing for various reasons provided in para No. 8 of the petition and has further prayed that the authorities be directed to release him on parole for six weeks.

(2.) IN the written statement filed on behalf of the respondents, it is said that petitioner committed a jail offence on 3.3.1987 and was punished by the Superintendent, Central jail, patiala for which reason he is not entitled to be released on parole. It is further stated that on 3.3.1987 the petitioner quarrelled with his co-prisoner Randhir Singh and injured him as a result of which he was punished and that on the basis of that punishment the petitioner was not eligible for parole meaning thereby that his case for parole was never considered by the authorities on account of jail punishment awarded to him on 3.3.1987.

(3.) THE result is that the jail punishment awarded to the petitioner on 3.3.1987 is quashed and the respondents are directed to consider the case of the petitioner for temporary release on parole. It is further directed that they shall finalise the same within four months. The petition is disposed of in these terms. Petition disposed of.