PAPPU @ ANAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPLICATION is allowed as prayed for. This is an application for placing on record affidavit of petitioner's father. Application is allowed and affidavit of petitioner's father is taken on record.

(2.) THE present petition has been filed under Article 226 of Constitution of India for issuance of directions to the respondents to release the petitioner on parole for agriculture purposes as family of the petitioner is dependent upon the agriculture work and parole has been rejected by the District Magistrate, Bhiwani without giving any sufficient reason.

(3.) LEARNED counsel for the respondent-State opposes the submissions made by learned counsel for the petitioner on the ground that there can be any untoward incident in the village if the petitioner is released on parole.