VARINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) VARINDER Singh was convicted and sentences to imprisonment for life by Additional Sessions Judge, Hissar on 15.9.1990. He is undergoing imprisonment.

(2.) HE is now seeking the indulgence of this Court for availing parole for six weeks period under Section 3 (1) (c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1983 for agricultural operations through this criminal misc. application filed by him under Section 482 of sole of Criminal Procedure read with Section 226/227 of Constitution of India.

(3.) IT has been alleged by him that his prayer for parole was unduly declined by the Haryana Government vide letter No. 21716 -GI/GS -R - 9 -2 dated 4.10.1995. His father is an old man. He is unable to cultivate agricultural land measuring 566 K 11 M. His one brother is in jail. If he is not allowed parole for carrying out agricultural operations, land will go barren.