RISAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RISAL Singh, petitioner in this criminal miscellaneous under Section 482 Cr.P.C. seeks a direction to the respondent-authorities for his release on 6 weeks agricultural parole.

(2.) THE petitioner was convicted for an offence under Section 302, IPC by the learned Sessions Judge, Rohtak vide his judgment dated 17.8.1988 and is at present confined to Distt Jail, Rohtak. On appeal the conviction was converted into under Section 334 IPC and his sentence was reduced by this Court to RI for 7 years.

(3.) IN the return filed, it has been stated that the case of the petitioner for parole was initiated in February 1992, but after a thorough enquiry through the local Police, it been had rejected. The reason for rejection was described to be non-recommendation by the District Magistrate. This report of the District Magistrate is based on the report of the Senior Superintendent of Police. The operative part of the observation of the District Magistrate for not recommending the parole may be drawn from Annexure R2, as follows :-