LACHHMAN DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has sought parole for 4 weeks in this petition, on the ground that he has left behind his old mother and disabled sister. Father of the petitioner has already expired. It is also alleged that he owns a house in his native village which needs repairs.

(2.) THE request of the petitioner is opposed by way of affidavit only on the ground that he his request for parole was initiated on 20-3-1987 and is upending decision of the District Magistrate, Faridkot from the view of law and order, as required under Section 3 of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 and his case is being pursued before the District Magistrate and other authorities. It is also stated that as soon as the report is received in the matter, the case will be decided on merits under the rules.

(3.) WITH the above observations, this petition is allowed and the petitioner is directed to be released on 4 weeks, parole which will commence from the date, following the date of his release from jail. He shall surrender immediately after the expiry of 28 days. He is directed to furnish personal bond and surety bond to the satisfaction of the District Magistrate, Faridkot. The Superintendent Jail, Faridkot is directed to have the relevant papers completed before release. To be on the safer side, the petitioner is also required to furnish personal bond and surety bond in the same amount, to give undertaking that he will keep peace and be of good behaviour failing which this period of parole can be curtailed and the amount of these bail bond and surety bond can forfeited.