PALVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE application of the petitioner for grant of parole has been rejected on the sole ground that the petitioner has a brother in the village who can look after the agriculture. These reasons are, however, not mentioned in the report of the District Magistrate, who simply states that the reasons are found to be false. It is stated by the counsel for the petitioner that the petitioner is a shareholder in a large chunk of agricultural land. He would, therefore, be in a position to assist his father and brother in the agriculture. There is no other reason given for rejecting the application. Under the rules, the petitioner is entitled to be released on parole. In view of the above, the petition is allowed. The petitioner is directed to be released on parole in accordance with the rules for a period of six weeks. Petition allowed.