SAHAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by petitioner Sahab Singh under Article 226 of the Constitution of India read with Section 482 Cr.P.C. read with Section 3 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for brevity 'the Act') for granting him agricultural parole for six weeks by setting aside the order dated 15.9.2010 Annexure P-1.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully.

(3.) Admitted facts are that the petitioner was convicted and sentenced to undergo life imprisonment in case FIR No. 282 dated 13.9.1996 registered under Sections 304, 328, 120-B IPC at Police Station Pehowa, District Kurukshetra by the then Additional Sessions Judge, Kurukshetra.