MANDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India for issuance of directions to the respondents to consider the request submitted on his behalf by his mother Sukh Devi for his release on parole for agricultural purposes.

(2.) The petitioner stands convicted under Sections 302/323/506 IPC in case FIR No. 12 dated 1.2.2012 registered at Police Station Dhand, District Kaithal vide judgment and order dated 23.12.2013 passed by the Additional Sessions Judge, Kaithal and sentenced to undergo imprisonment for life.

(3.) According to the petitioner, he is behind the bars since the year 2012. His father has already expired. In order to take care of his agricultural land, his mother Sukh Devi submitted application (Annexure P-1) to the Superintendent, District Jail, Rohtak for releasing him on parole for agricultural purposes. In order to establish that the petitioner has agricultural land, the petitioner has placed on record copy of Khasra Girdawari (Annexure P-3) and Jamabandi (Annexure P-4). He has also placed on record the resolution passed by the Gram Panchayat of village Chuhar Majra to which village the petitioner belongs, wherein it has been stated that in the event of the petitioner being released on parole to take care of his agricultural land, there would be no apprehension of breach of peace in the village. According to the petitioner, the respondents have neither considered nor rejected the request made on his behalf by his mother Sukh Devi despite the fact that such an application was submitted way back on 5.2.2015. Accordingly, the petitioner has prayed for issuance of necessary directions.