DINESH 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 grant of agricultural parole to the petitioner.

(2.) Reply has been filed on behalf of respondent-State.

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