KAPUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Kapur Singh who was sentenced to life imprisonment on 6.12.1982 moved for temporary release on furlough after having undergone imprisonment for a period of more than three years excluding remissions. His case was recommended by Superintendent, Central Jail, Ludhiana where he is confined, but the same was rejected on 31.3.1987. Through present petition he has prayed for such release contending that his case falls within four corners of section 4 of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (in short the Act); that his conduct in jail has been good and his case was rejected by the authorities without affording any cogent reason.

(2.) IN the return filed on behalf of the respondents, it is not disputed that the case of the petitioner falls within the four corners of section 4 of the Act and that his conduct in jail had been satisfactory. It is also admitted that his forlough case was initiated on 30.9.1986 and was rejected on 31.3.1987. The said rejection is said to be on the basis of the police reports endorsed by the District Magistrate, Ludhiana.

(3.) IN the light of what has been stated above, I am of the considered opinion that petitioner Kapur Singh is entitled to temporary release on furlough. Admittedly he was not so released earlier and it is his first furlough. It is, therefore, directed that petitioner Kapur Singh be released temporarily on furlough for three weeks to the satisfaction of District Magistrate, Ludhiana. Order accordingly.