HARDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was convicted on 24.3.1982 and was sentenced to life imprisonment by the learned Additional Sessions Judge, Karnal. Since his arrest in the case, he is in custody and has undergone substantive sentence to the extent of 5 years, 10 months and 11 days and has earned remissions for 3 years, 6 months and 17 days. Thus the total sentence deemed to have been undergone by him is 9 years, 4 months and 28 days, which is quite a long period to be away from his community and brotherhood. He has sought parole for a period of 6 weeks under section 3 of the Punjab Good Conduct Prisoner (Temporary Release) Act, 1962.

(2.) THE release of the petitioner is opposed on the ground that his opposite party lives in the village and tension will prevail there and there was likelihood of heinous crime.

(3.) IN the circumstances of this case, the petitioner is allowed six weeks' parole beginning from the date following the date of his release and the petitioner is directed to surrender after enjoying six weeks of parole from that date and he will surrender on the date next to the date when six week expire. The petitioner is also directed to furnish personal bond and surety bond to keep peace during this period failing which his personal bond and surety bond shall be liable to be forfeited and the petitioner will go back to the prison.