PHULA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petition purports to seek relief on the ground,of house repair. The same is opposed on the ground bat the petitioner has a pucca house and does not require any repairs at all. The petition is further opposed that earlier in 1981 he had a parole but be did not surrender for 23 days for which the petitioner was convicted and sentenced to 3 months' rigorous imprisonment. Another incidence of the convict is that he was given jail punishment in July, 1982. Five years have since passed and the Superintendent Jail, inspite of the bad antecedents, has recommended the release of the petitioner on parole. Satya Vir, brother of the petitioner is of course in the village but certificate R.T 5 produced by the respondent shows that Satya Vir is not a responsible boy and is rather a loafer type of man. Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 was enacted for improving the conditions of the prisoners allowing them casual visits to their village so that they feel that they are yet members of the society and are not being treated as outlaws. In this view of the matters the petitioner is allowed parole for period of 28 days beginning from the day following the date of his release and is directed to surrender on the 29th day of his release after enjoying 28 clear days of parole. However, keeping in view the alleged antecedents, the petitioner is directed to furnish personal bond and the surety bond to the satisfaction of the District Magistrate, Rohtak, to keep Peace and be of good behaviour during this period. Contravention of the same will lead to forfeiture of the amount of personal bond as also the surety bond and the remaining period of parole. This petition is disposed of. Petition disposed.