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Judgment
6 paragraphs · 254 wordsGirish Kathpalia, J
The petitioner seeks quashing of Order No. F.18/13/2026/HG/ PRISONS/4924-26 dated 16.02.2026, whereby his parole application was rejected on the ground that a minimum of six months ought to have lapsed from the date of surrender after conclusion of the previous parole. The petitioner also seeks release on parole for a period of four weeks.
The parole sought by petitioner is on medical grounds of his son aged about 19 years, who has to undergo a surgery.
Learned ASC submits that medical record of son of the petitioner was got verified and the same was found genuine. It is also submitted by learned ASC that son of the petitioner would need two days hospitalization for surgery. In all fairness, learned ASC submits that on account of the medical condition of son of the petitioner, State has no serious objection to this petition.
Considering the above circumstances, the impugned order is set aside and petitioner is directed to be released on parole for a period of three weeks subject to his furnishing a personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the concerned Jail Superintendent.
A copy of this order be immediately transmitted to the concerned Jail Superintendent for informing the petitioner. It is further directed that at the time of release of the petitioner on parole, the concerned Jail Superintendent shall furnish to him in writing against acknowledgment that date on which he has to surrender back.