LAL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD .

(2.) THE parole sought by the petitioner has been declined only on the ground that the District Magistrate did not recommend the grant of parole.

(3.) STATUTORY power to grant or to refuse parole has to be exercised fairly which implies that there should be some valid reason. If any of the authorities declines the prayer without giving any reason, the same has to be held to be arbitrary. If the District Magistrate refuses to recommend grant of parole without any valid reason, the same cannot be upheld.