RAMESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN this petition under section 482 Cr.P.C., the petitioner has sought a direction for his release on agricultural parole for six weeks in terms of the provisions contained in Section 3(1)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.

(2.) THE petitioner has also impugned the order dated 28.4.2006 passed by the Additional Director General (Prisons), Haryana (Annexure P1) whereby his case for the grant of aforesaid parole has been turned down on the ground that the reason given by him for parole has been found to be false and "due to factionalism in village, there may be some heinous offence in the village due to the petitioner's release on parole..".

(3.) LEARNED Counsel for the petitioner, however, points out that earlier also the petitioner was released on parole on 7 occasions and no untoward incident ever happened in the village. He undertakes that in case the petitioner is granted parole, he will furnish adequate bonds to the satisfaction of the District Magistrate and will ensure that, like in the past, no incident whatsoever takes place due to his temporary release on parole.