NARENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition filed by Narender Singh under section 482 of the Code of Criminal Procedure and Articles 226/227 of the Constitution of India for a direction to extend the temporary release parole of the petitioner for three more weeks under section 3(2) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.

(2.) THE petitioner has been convicted and sentenced to imprisonment for life by the Sessions Judge, Ambala on 16.12.1986. It is alleged that he owns an agricultural land in village Landi Police Station Shahabad Markanda, District Kurukshetra. There is no adult male member in the family except his old father. In this process, there is no male member to look after the agricultural work. The petitioner applied for his temporary release on parole for carrying out agricultural operations under section 3(1) (c) of the above said Act for six weeks. The petitioner was granted three weeks temporary parole.

(3.) IN the reply filed, the petition has been contested. It was admitted that the petitioner has been granted the concession of parole for three weeks. There is no right of the petitioner to claim parole for six weeks. In the alternative, the respondent's counsel asserts that the sowing season of the Rabi crop is already over.