KRISHAN Vs. THE STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Challenge in this writ petition is to the rejection of the plea of the petitioner for grant of agricultural parole.

(2.) The Commissioner, Rohtak Division, Rohtak, rejected the plea for parole sought for by the petitioner on the ground that the petitioner violated one of the conditions imposed upon him while releasing him on parole during earlier occasion. In other words, he did not choose to report the police station in terms of one of the conditions of the earlier parole granted to the petitioner. It has further been observed in the order dated 21.09.2016 passed by the Commissioner, Rohtak Division, Rohtak that the writ petitioner does not have any agricultural land in his name, but there are members of the family to take care of the agricultural land in the name of his father. It has been further observed that the writ petitioner has the propensity to commit crime again if he is released on parole.

(3.) Respondent-State filed reply, and additional reply as well. In the latest reply dated 20.02.2017, filed by the respondent-State, it has been categorically contended that the writ petitioner, who was released on parole for four weeks on 17.01.2017, with a direction to surrender before the jail Authorities on 15.02.2017 was involved in an offence under the Arms Act, and as a result of which, a criminal case was registered against him on 29.01.2017. He was in fact, taken into custody by the local police, Palwal, and was remanded to judicial custody. The petitioner was transferred from District Jail, Palwal to District Jail, Karnal on 10.02.2017.