(1.) REPLY filed. Daya Kishan, a life convict lodged in District Jail, Bhiwani, applied for his temporary release under Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (thereinafter referred to as 'the Act') on 5.12.1991. It having been rejected, the prisoner has brought this petition under Section 482 Cr.P.C. seeking the said relief.
(2.) THE State has filed reply and para No. 4 thereof reads as under :-
(3.) A prisoner can be denied the relief of parole under Section 6 of the Act, which is reproduced below for ready reference :-