MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MORE time is sought for filing of reply. Temporary release on parole of convict Sukhdev Singh alias Debu son of Amrik Singh is sought on the ground that his mother is seriously ill. It has been alleged in paragraph No. 4 of the petition that Surjit Kaur, wife of Amrik Singh and mother of the convict, is suffering for chronic bronchitis and is inserious condition. It is further pointed out that she was admitted in Civil Hospital, Phagwara, as indoor patient on 27.7.1988. In view of the emergency of the case, no more opportunity can allowed for filing reply. Already two opportunities have been allowed and, despite that, the contentions in the petition have not been refuted. Medical certificate of the doctor of Civil Hospital, Phagwara (Annexure P -1), supports the above contention and it is mentioned therein that Surjit Kaur wife of Amrik Singh is suffering from chronic bronchitis with a chronic heart disease and that her condition is serious. The date of admission is also provided therein as 27.7.1988. Local Panchayat has also certified through Annexure P -2 that the mother of Sukhdev Singh alias Debu son of Amrik Singh is seriously ill. In this view of the matter, Sukhdev Singh is ordered to be released on interim bail till 25th August, 1988, to the satisfaction of Chief Judicial Magistrate, Jalandhar, to enable him to attend to his ailing mother. He shall surrender back before the said Magistrate on 26th August, 1988. This writ petition is disposed of in these terms. Docket may be given Dasti. Order accordingly.