VIRENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners who have been convicted for various offences besides for an offence under Section 302 of the Indian Penal Code, and sentenced to undergo imprisonment for life vide order dated 22.12.1995 by the Additional Sessions Judge, Faridabad, are seeking their release on parole within the ambit of Section 3(2)(c) of Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (hereinafter referred to as the Act), for a period of six weeks, enabling them to harvest the crops standing on their fields. Various grounds for such temporary release have been raised by the petitioners in their petition.

(2.) THIS claim of the petitioners has been controverted by the respondent - state on the ground that the petitioners have not undergone one year imprisonment therefore, they are not entitled to the benefit of section 3 of the Act.

(3.) DURING the course of arguments it was impressed upon the counsel for the State to place on record the notification vide which the respondent State has formulated not to grant such relief to the convicts and whether the notification issued by the Govt. is based on the contexture of section 3 of the Act.