MEHOOB Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MEHOOB , petitioner, who is presently confined in District Jail, Rohtak, had applied for agricultural parole for a period of six weeks in terms of the provisions of Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (hereinafter referred to as 'the Act'). The prayer of the petitioner was rejected by the Director General of Prisons, Haryana, Manimajra, Chandigarh, respondent No. 1 vide decision bearing No. 15123-GI/G.S. dated 9.5.2002 (Annexure-P.4) which was communicated to the petitioner. Aggrieved by this decision, the present petition has been filed.

(2.) IN pursuance to the notice given to the respondents, written statement has been filed by D.N. Beniwal, Superintendent of District Jail, Rohtak on behalf of the respondents, wherein it has been pleaded that the District Magistrate, Faridabad, in his recommendation stated that the petitioner owns only one acre of land and other members of his family are gainfully doing the agricultural work on that land. It was further stated that if the petitioner was allowed to be released on parole, possibility of untoward incident taking place cannot be ruled out. Taking into consideration the above reply, the Director General of Prisons, Haryana had rejected the claim of the petitioner. Thus, order of the rejection passed by the Director General of Prisons has been justified.

(3.) THE petitioner has placed on record not only the copy of the Jamabandi (Annexure-P.1) but copy of ration card and recommendations of the Sarpanch as well as other members of the Gram Panchayat, Dhauj in support of his claim.