RAJINDER KUMAR Vs. GOVT OF HARYANA

JUDGEMENT

(1.) THE prayer is for furlough on the ground that the petitioner has undergone imprisonment for a period of more than 4 years since 18.11.1983 when he was convicted and sentenced. This period does not include remissions. It is also mentioned in paragraph 3 of the petition that the petitioner has earned 4 annual good conduct remissions, and the total remission period comes to 2 years, 11 months and 29 days. These contents are admitted by the State. It is also mentioned in paragraph 4 of the petition that the petitioner is not a habitual offender as defined in clause (3) of Section 2 of the Punjab Habitual Offenders (Control and Reform) Act, 1952 and that the petitioner has not committed any scheduled offence. These contents are also admitted by the respondents in written reply filed today. Rather, the stand of the State is that the matter is under consideration. So far as Section 6 of the Punjab Good Conduct Prisoners' Temporary (Temporary Release) Act, 1962 is concerned, there is no report produced which can debar the release of the petitioner. The petitioner fulfils the conditions of Section 4 of the said Act. The petitioner, therefore, is granted furlough for 3 weeks from the date following the date of his release. He will surrender on the 22nd day after enjoying complete 21 day furlough.

(2.) BAIL to the satisfaction of the Central Jail, Ambala.

(3.) KEEPING the foregoing in view, this petition stands disposed of. Petition allowed.