JAGAT SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Learned counsel for the State has filed reply by way of affidavit of Shri Atma Ram Bishnoi, Superintendent, Central Jail, Ambala on behalf of the respondents. The same is taken on record. Heard learned counsel for the parties.

(2.) The criminal writ petition has been filed by the petitioner seeking appropriate direction to the respondents to release him on four weeks parole to meet his family and for agriculture purposes.

(3.) The petitioner is undergoing life imprisonment in case FIR No.290 dated 14.10.2008 registered at Police Station, Ambala City for the offences under Sections 365, 302 and 201 of the Indian Penal Code; besides, Section 25 of the Arms Act. He was convicted and sentenced by the learned trial Court in the said case. Criminal Appeal No.D-185-DB of 2011 against his conviction and sentence is pending. During incarceration of the petitioner, he applied for agriculture parole. However, no action has been taken.