KRISHAN ALIAS ALOK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 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 release of the petitioner for six weeks on agricultural parole.

(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.