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Judgment
V.M. Jain, J.
Heard.
Learned counsel for the petitioner has submitted that the petitioner was convicted and sentenced on 30.3.1999 for life. He has further submitted that the marriage of his daughter is fixed for 29.6.1999. He has further submitted that the wife of the petitioner had moved an application to the Superintendent Central Jail, Amritsar for the temporary release of the petitioner in the 2nd week of May, 1999, but so far no information is received from the Superintendent Central Jail, Amritsar in this regard. He has further submitted that the instructions issued by the Inspector General of Prisons, Punjab vide order dated 23.6.1976 that a convict is eligible for parole only if he has undergone one year imprisonment, have not been accepted by this Court. He has cited 1996(1) RCR 701 and 1996(1) RCR 703.
After hearing both the sides and perusing the record of the case, the Superintendent Central Jail, Amritsar is directed to decide the application moved by the wife of the petitioner for the temporary release of the petitioner within a period of four days after a copy of this order is received by him either from this Court or from the petitioner and/or his counsel. It is made clear that while doing so, the Superintendent Central Jail, Amritsar shall keep in view the law laid down by this Court in the authorities referred to above and would not refuse the parole only on the ground that the petitioner had not undergone a sentence of one year so far.
With those observations, the present petition is disposed of.
Lot a copy of this order, attested by the Court Secretary of this Court, be handed over to the learned counsel for the petitioner.
Bail allowed.