SHIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 482 Code of Criminal Procedure read with Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short the 'Act') for grant of parole to the Petitioner for doing agriculture work.

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

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