MANI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE . Mr. J.S. Ahlawat, appearing for the State-respondents, accepts notice. Copy of the petition has been furnished to him.

(2.) I have heard the learned counsel for the parties. The petitioner was convicted to undergo life imprisonment for an offence under Section 307, Indian Penal Code, by the learned Sessions Judge, Gurgaon, on 25.1.1995. The petitioner made a request for his release on temporary parole in connection with agricultural purposes, as required under Section 3(1)(c) of the Haryana Good Conduct Prisoners' (Temporary Release) Act, 1988. This request was recommended by the Jail Superintendent on 5.2.1996. This request, was however, rejected by the respondents vide order dated 30.9.1996. The order passed by the respondents reads as under :-

(3.) LEARNED State counsel submits that the order, Annexure P-1 is in consonance with the settled principles of Law and the Administration has the right to reject the request of the detenu.