LAWS(P&H)-2010-12-24

MUKESH KUMAR Vs. STATE OF HARYANA

Decided On December 08, 2010
MUKESH KUMAR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for quashing of order dated 30.08.2010, Annexure P2 passed by respondent No. 1 whereby request of petitioner for grant of parole for agricultural operations has been rejected and further praying for issuance of directions to respondents to grant emergency parole for six weeks to petitioner for agricultural operations under Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short the 'Act').

(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.