VINOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition filed under Article 226 of the Constitution of India is for quashing/setting aside the impugned order dated 26.3.2010, Annexure P3, passed by respondent No. 1, vide which request of the petitioner for grant of parole for agricultural operations for six weeks under Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, (for short the 'Act') was declined.

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

(3.) Petitioner was convicted and sentenced to undergo life imprisonment for offence punishable under Sections 302, 364, 201 IPC in FIR No. 304, dated 5.7.2000, registered at Police Station City Panipat. Appeal against the said order filed by the petitioner has already been dismissed on 2.3.2007, as stated by learned counsel for the petitioner. An application was moved by the petitioner on 31.12.2009 to respondent No. 2 for grant of parole for agricultural purposes. The request of the petitioner was forwarded by respondent No. 2 to respondent Nos. 1 and 3 vide letter No. 3462, dated 21.12.2009, however, the same was declined by the competent authority, i.e., Divisional Commissioner, Ambala, vide impugned order, Annexure P-3, dated 26.3.2010.