BIRA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) REPLY not filed. However, it is stated at the bar by the counsel for the respondents that the house of the petitioner has collapsed. The grouse of the petitioner is that in spite of the order dated 10.4.1997 passed by this court in Criminal Misc. No. 7791 -M of 1997, the respondent - authorities have not taken any action.

(2.) SHRI Bira Singh has filed the present petition under Section 482 Cr.P.C. read with Articles 226/227 of the Constitution of India for granting him parole in order to undertake the repairs of his house for a period of four weeks. The petitioner also earlier applied for parole but it was declined on the ground that he had not completed one year of sentence. That plea of the State was not accepted by the Court and order dated 10.4.1997 was passed with the directions to the respondent -authorities to consider and decide the case of the petitioner in the light of the observations made in the order within two months from the receipt of the copy of that order. But in spite of that no action has been taken by the respondent -authorities. In these circumstances, it will be a futile attempt on the part of this Court to give fresh directions to the respondent -authorities as one opportunity had already been granted. Resultantly, now the directions are given to the respondents to release the petitioner on parole for a period of four weeks so that he may be able to effect the necessary repairs of his house. The petitioner shall execute necessary bail bonds to the satisfaction of District Magistrate, Amritsar and shall surrender before the jail authorities after the expiry of the period of parole.

(3.) COPY of the order be sent to District Magistrate, Amritsar and one copy be given Dasti to the petitioner. Orders accordingly.