RAVI @ RAVINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition under Article 226 of the Constitution of India has been filed for issuance of appropriate and necessary direction to the respondents for grant of six weeks agricultural parole.

(2.) THE petitioner was convicted and sentenced for life imprisonment by the learned trial Court in case FIR No.207 dated 20.11.1999, under Sections 302/120-B/201 of IPC, PS Civil Lines Bhiwani.

(3.) ON the other hand, the learned State counsel opposes the prayer of the petitioner. But he has admitted the fact that the petitioner has already availed fourteen times parole and never misused. Heard.