RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed for grant of agriculture parole for six weeks to the petitioner by setting aside the rejection report Annexure P-l dated 8.11.2019.

(2.) Learned counsel for the petitioner has argued that the reason given in the impugned order is that there is apprehension of breach of peace but the fact of the matter is that even in the year 2018, the petitioner was released on agriculture parole and he surrendered on the conclusion of his parole and no untoward incident has taken place during that period.

(3.) Learned Deputy Advocate General is not in a position to deny this fact.