RANDHIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE Writ Petition is filed by the life convict Randhir Singh challenging the rejection of the parole plea submitted before the Superintendent District Jail, Rohtak.

(2.) IT is contended by the Writ Petitioner Randhir Singh that his family depends upon the income from the agricultural operation. His parents are old and, therefore, agricultural operation could not be carried on effectively. It is further contended that he had availed parole many a time and surrendered within the expiry date.

(3.) HE submitted an application as per the directions of this Court before the jail authorities. Vide impugned order dated 25.11.2014 referring to the jail offences allegedly committed by the Writ Petitioner, the jail authorities classifying the convict as a hardcore prisoner turned down the plea for release on parole.