ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Applicant-petitioner is permitted to place on record the document/Affidavit marked as Annexure P-4. Application stands disposed off.

(2.) Through this criminal writ petition filed under Articles 226/227 of the Constitution of India, the petitioner prays for agricultural parole for a period of six weeks in view of Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, by setting aside the order dated 13.09.2019 passed by the Divisional Commissioner, Rohtak, Division, Rohtak-I, whereby application moved by the petitioner for grant of parole has been rejected.

(3.) Reply by way of Affidavit of Deputy Superintendent, District Jail, Rohtak has been filed on behalf of the State.