NARENDER @ SONU Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The writ petition has been filed by the petitioner for his temporary release on parole for agriculture purposes in terms of the provisions of Sec. 3 (c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.

(2.) The petitioner is undergoing his life imprisonment in case FIR No.290 dated 14.10.2008 registered at Police Station City, District Ambala for the offences punishable under Sections 302, 365, 201 and 411 read with Sec. 34 of the Indian Penal Code ('IPC'-for short), besides, Sec. 25 of the Arms Act. He has been sentenced to undergo life imprisonment. Against the said conviction and sentence, the petitioner has filed Criminal Appeal No.D-192-DB of 2011, which is pending in this Court.

(3.) During the incarceration of the petitioner, he filed an application for his temporary release on parole for agricultural purposes. The Superintendent Central Jail, Ambala-respondent No.2 vide Endorsement No.Parole/CJA/861-62 of 2015 considered the application for parole on 10.03.2015. The petitioner was given the concession of parole by the Jail Authorities, Ambala. He accordingly submitted Form 'C' (Annexure P-2), which is the bond for his temporary release to the Court of District Magistrate, Ambala. The petitioner furnished surety of Rs. 1,00,000.00. It is submitted that the jail authorities at Ambala did not consider the same. According to the petitioner after receiving the Form 'C', it was the duty of jail authorities to release him on parole which is being denied to him.