NAROTAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) NAROTAM , petitioner, who is undergoing life imprisonment in a case FIR No. 12 dated 28.2.1995, has filed the instant petition challenging the order dated 30.10.2003, vide which his application for agriculture parole has been rejected by the Director General of Prisons, Haryana, Chandigarh. The prayer of the petitioner has been rejected on the ground that as per the report of the District Magistrate, Etah, U.P., Agricultural work of the petitioner is being carried out satisfactorily by his family members and if he is released on parole, he will not come back.

(2.) PURSUANT to the notice issued by this Court, reply has been filed by the respondents, in which it has been stated that in view of the report of the District Magistrate, Etah, U.P., to the effect that family members of the petitioner are doing agriculture work properly and if he is released on parole, he will not surrender back and may commit offence. No other ground for rejection of the prayer has been disclosed in the reply.