MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MOHINDER Singh petitioner was enjoying parole for agricultural purpose. He was supposed to surrender on May 18, 1988. He filed the present petition on May 17, 1988 for extension of parole on the ground that his wife was admitted in the hospital and needed a surgical operation. Along with the petition a certificate from the Senior Medical Officer, Fatehgarh Sahib, was also attached. Notice of the petition was given to the Advocate General Punjab who has opposed the petition.

(2.) AFTER hearing counsel for the parties, I am of the view that Mohinder Singh should be allowed parole under Section 3(1) (a) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962, as his wife is seriously ill. In support of the petition, Mohinder Singh has filed his own affidavit. Although Mohinder Singh petitioner is stated to have surrendered after expiry of the period of his previous parole, yet this petition is considered for the grant of fresh parole and he is directed to be released on parole for a period of three weeks on his furnishing surety bond to the satisfaction of the Chief Judicial Magistrate, Patiala. After expiry of the said period of parole, he will surrender to the jail authorities.