JEET RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was convicted and sentenced to life imprisonment on 18.10.1984 but he is in custody since 14.5.1984. By now he has actually undergone 3 years 4 months and some days of imprisonment. He has also earned remission of sentence for a period of 2 years, 10 months and 23 days. The total period of sentence thus undergone by him is about 6 years. This petition has been filed by him for seeking parole for four weeks on the ground that his house in village Jhansla requires repairs. He has also attached a certificate from the Sarpanch and 2 Panches and a Lambardar of that village showing that the condition of the house of the petitioner is not good and it may collapse at any time. It is further verified by the certificate, Annexure P 1 that the petitioner has got four small tiny boys and his wife is not well because she is suffering from some female discase. The certificate recommends parole of the petitioner.

(2.) THE petition is opposed on the ground that the petitioner does not require parole for constructing or repairing the house but the certificate relied upon for opposing this petition indicates that the petitioner wants parole for coming to the village Kheri Gujran. So far as that village Jhansla is concerned, it is not specifically opposed.

(3.) IN view of the above observations, the petitioner is allowed 28 days, parole beginning from the date following the date of his release and he is directed to surrender on the 29th day of his release after enjoying 28 clear days.