MOHINDER SINGH ALIAS PRABHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RETURN has been filed on behalf of the respondent. The prayer here is for release of the petitioner on parole for a period of six weeks for agricultural purposes. This prayer was made as far back as on April 15, 1987 and was rejected by the District Magistrate on June 29, 1987 by taking into account the statements of the two eye-witnesses to the murder in respect of which the petitioner is undergoing life sentence, as also the Panchayatnama singed by some members of the Panchayat to the effect that they apprehended danger to their lives if the petitioner is released on parole.

(2.) MERE such apprehension without anything more is clearly no ground for denying parole as prayed for by the petitioner. A direction is issued accordingly to the District Magistrate to grant parole to the petitioner for six weeks as prayed for after complying with due formalities. The petition is thus disposed of. Petition disposed of.