MEHAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NOTICE to the respondents through Advocate General, Punjab, for 10-5-1989. The petitioner is undergoing life imprisonment following his conviction in a Murder case under orders of learned Sessions Judge, Amritsar. He has already undergone more than 4 years. He applied to the authorities for emergency parole under section 3(1)(a) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962, on April 27, 1989 on the ground that his son was admitted to the hospital and had been advised operation urgently. There was no other adult male member in the family who could attend to his ailing son. The authorities failed to communicate any decision on the said application and, therefore, the present petition. The petition is supported by certificate Annexure P. I issued by a Senior Medical officer, P.H.C. Kasel, District Amritsar, as also by writing of the Panchayat Annexure P. 2. The petitioner has categorically stated that he was never awarded any jail punishment during his incarceration. In the peculiar facts of the case, it is directed that the prisoner aforesaid shall be released on parole initially for two weeks on his furnishing bond and surety to the satisfaction of Chief Judicial Magistrate, Amritsar, as an interim measure Order be given dasti. Order accordingly.