SANJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India praying for quashing of impugned order dated 20.10.2010, Annexure P2 passed by Respondent No. 1 vide which request of Petitioner for grant of parole for agricultural operations under Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, has been rejected.

(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.