MAHA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE only objection taken by learned State counsel is that since the petitioner has been convicted by the Court Martial, the State Government has no authority to release him on parole. This precise objection was taken in Ex -Major R.S. Budhwar v. The State of Haryana, 1992(2) All India Criminal Law Reporter 673, wherein it was held that the State Government is the only authority to order release of the petitioner on parole in terms of the provisions of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988. In view of this, the present petition is accepted and the petitioner is allowed parole for a period of one month. He shall be released to the satisfaction of the District Magistrate, Hissar, before whom he shall surrender after the expiry of the period of parole. Petition allowed.