KAPTAN @ PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India read with Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short the 'Act') for release of the Petitioner on agricultural parole.

(2.) Reply has been filed on behalf of Respondent-State. Custody certificate has also been produced and the same is taken on record.

(3.) I have heard learned Counsel for the parties and have gone through the whole record.