RAM KISHAN Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Ram Kishan, petitioner, who is undergoing life imprisonment in case bearing FIR No. 97, dated 12.4.1997 registered under Sections 302 read with Sec. 120B Indian Penal Code with Police Station Nangal Chaudhary, District Mohindergarh and is presently confined in District Jail, Bhivani seeks quashing of order No. 35321 G.I./G.4 dated 24.12.2001 (Annexure -P-1) passed by the Director General of Prisons, Haryana, Chandigarh, communicated to the petitioner through the Superintendent, District Jail, Bhiwani, whereby prayer made by the petitioner for his release on agricultural parole was declined.

(2.) The case setup by the petitioner is that his prayer for agricultural parole had been rejected because the District Magistrate, Mohindergarh at Narnaul had stated that the reasons stated by him for parole had not been verified. It is further stated that no detailed reasons had been stated in the report of the District Magistrate, Mohindergarh to support the conclusion in this regard and for that reason the order passed by the Director General of Prisons, Haryana, Chandigarh is not sustainable.

(3.) In pursuance to the notice given to the respondents, written reply has been filed by Z.S. Kundu, Superintendent, District Jail, Bhiwani on behalf of the respondents, wherein it has been stated that taking into consideration report dated 1.12.2001 of the District Magistrate, Mohindergarh at Narnaul, copy of which has been placed on record as Annexure-R.II, the Director General of Prisons, Haryana, had rejected the prayer of the petitioner vide order dated 24.12.2001, copy of which has been placed on record as Annexure-R.I. and thus justified that action of the respondents in this regard.