ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner Ashok Kumar son of Pritam Lal, a life - convict undergoing imprisonment in the District Jail, Sonepat has sent a request from the jail for being released on parole for the purpose of completing the construction of his house.

(2.) ON notice to the Advocate General, Haryana, reply has been filed on behalf of the State by the Superintendent, District Jail, Sonepat stating that the petitioner has already availed 6 weeks parole from 28.3.1996 to 10.5.1996 and again for 4 weeks from 24.7.1996 to 22.8.1996 and, therefore, petitioner's case for being released on parole can be initiated only after the completion of one year period, i.e. on 22.8.1997.

(3.) I have heard arguments of the counsel for the State. There is no provision in the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 which provides that there should be an interval of one year between the availing of the two paroles. The petitioner has availed parole only during 1996 and it is not stated that he has availed any parole during 1997. Therefore, this contention of the respondents cannot be accepted. No other objection has been raised by the respondents.