Bhagwan Singh vs State of Rajasthan

K.S. Lodha, J.—This is an application for parole on behalf of Bhagwan Singh, appellant. It is submitted that the marriage of his daughter Jangir Kaur is going to be celebrated on March 20, 1989 and for that purpose he may be granted temporary bail. The marriage invitation Card and the certificate of the Sarpanch, Gram Panchayat, Dulapurkeri, have been filed. In the Certificate the Sarpanch mentions that earlier the petitioner had availed parole twice and the learned Counsel submits that this was by the Jail Authorities. This shows that he has not misused the parole granted to him earlier and, therefore, we are inclined to grant him one more parole in order to enable him to perform the marriage of his daughter.

We, therefore, direct that the appellant Bhagwan Singh shall be released on bail, for a period of three weeks from the date of his release, on his furnishing a personal bond in the sum of Rs. 10,000/- with two sureties in the sum of Rs. 5,000/- each and a written under taking that he will surrender himself on the expiry of the parole, to the satisfaction of the learned Addl. Sessions Judge, Sriganganagar.