R.S. Verma, J. - (1.) An application has been moved under section 482, Criminal Procedure Code with the prayer that sentence awarded to the convict-petitioner Mohinder Singh be suspended or parole may be granted to him to enable him to give his kidney to his ailing son Amarjit Singh.
(2.) Learned counsel for the convict - petitioners submits that the test performed discloses that the convict - petitioner's kidney would suit his son Amarjit Singh. He prays, in the alternative, that if the sentence of the convict - petitioner is not suspended, he may be transferred from Central Jail, Bikaner to Central Jail, Jaipur, wherefrom he may be taken to the hospital for giving his kidney to his son Amarjit Singh.
(3.) The learned P.P. has no objection if the convict-petitioner Mohinder Singh is transferred from Central Jail, Bikaner to Central Jail, Jaipur for the said purpose,;