JAGAT PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition, under Section 482 of the Code of Criminal Procedure, is maintained by the petitioner, who is undergoing life imprisonment, under Sections 147, 148, 323/149, 342/149 and 302/149 of the Indian Penal Code, with a prayer to release him on parole. As per the petitioner, his young daughter is suffering from some abdominal dis-function and undergoing treatment from Bilaspur and she has been advised to consult the surgeon at IGMC, Shimla. Further the daughter of the petitioner is 20 years of age and her mother and grandmother are not in a position to accompany her, thus the petitioner is praying for parole of 42 days to get her daughter treated.

(2.) Status report stands filed, wherein it has been averred that earlier also the petitioner was released on parole and no danger was caused by him to the society and if he is again released on parole, there is no danger to the society.

(3.) Heard. At this stage, taking into consideration the fact that the petitioner has to get her daughter treated from IGMC, Shimla and also taking into consideration the contents of the status report, wherein in para 4, Up Pradhan, Gram Panchayat Maharana, Ghumarwin and Smt. Anita Devi, Ward Member in their statements recorded by the Police have stated that if the petitioner is released on parole, there is no danger to the society. This Court finds that to meet the ends of justice, the prayer of releasing the petitioner on parole is required to be allowed.