JANG BAHADUR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has moved an application for grant of parole on the ground that he needs to cultivate his land. The respondents have admitted that the petitioner is owner of four acres of agricultural land. The parole has been denied to the petitioner on the ground that his sixteen years old son would be able to do the necessary cultivation.

(2.) AFTER hearing the learned counsel for the parties, I am of the considered opinion that by giving such a reason the respondents are virtually denying the concession which have been granted to the petitioner by the appropriate authorities.