SANTOKH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) SANTOKH Singh, petitioner, who is undergoing imprisonment for life had on 28.12.1999 applied for agricultural parole. According to the petitioner, his application was required to be processed within 27 days and when this was not done, he had moved this Court for the grant of parole and alongwith the petition he had filed copy of the Jamabandi of the year 1992-93 indicating his agricultural holding.

(2.) ON 7.3.2000, the Superintendent, District Jail, Karnal, had filed reply on behalf of respondent Nos. 1 and 2 in which it was stated that the application of the petitioner could not be disposed of on account of the fact that report of the District Magistrate had not been received and as soon as the same was available, the case would be decided. Since, according to the government instructions contained in the letter dated 16.3.1999, the District Magistrate is required to dispose of the application within 21 days and the District Magistrate, Karnal, had not been made a party, this Court had on 5.4.2000 issued him the notice. The Deputy Commissioner, Karnal, is present in person today.

(3.) I have heard the learned counsel for the parties.