HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. for directing the respondents to release Hawa Singh petitioner for six weeks on parole in accordance with Section 3 of the Haryana Good Conduct Prisoners (Temporary) Release Act, 1988 in order to enable him to do the agricultural work.

(2.) It is averred in the petition that the petitioner is undergoing life imprisonment having been convicted in case FIR No.4 dated 1.1.1994 under Sections 302, 342, 304 read with Section 34 IPC of Police Station Sadar Dadri, District Bhiwani. He has maintained good conduct in the jail. He applied for his release on parole to enable him to do agricultural work.

(3.) He had appended a certificate of the Gram Panchayat of village Dhani Faughat, District Bhiwani recommending his release on parole. There is no other male member in the family, who could do the agricultural work. All the brothers of the petitioner are in jail. The case of the petitioner for release on parole was rejected illegally and without application of mind vide order dated 3.6.2005 (Annexure P-1).