GUGAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Gugan Ram, who is undergoing life imprisonment and is now confined to District Jail, Bhiwani, has come forward with this petition under Section 482 of the Code of Criminal Procedure read with Articles 2261227 of the Constitution of India for issuing a direction for his release on furlough under section 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.

(2.) Petitioner was convicted by the Sessions Judge, Bhiwani and sentenced to life imprisonment on August 6, 1988. He had availed six weeks agricultural parole w.e.f. June 8, 1990 to July 21, 1990. He claims that his conduct inside the jail has been satisfactory and no breach, of peace was committed by him during his period bf parole. He now claims release on furlough.

(3.) It is not disputed that after undergoing three years actual imprisonment, petitioner has become entitled to be released on furlough. This relief is stated to have been refused to him on the report of the District Magistrate that there had been apprehension of breach of peace if he was released on parole.