SURESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petition has been filed, under Section 482 Cr.P.C., for quashing the impugned order (Annexure P -1), passed by the Commissioner, Hisar Division, Hisar, vide which the application of the petitioner, for agricultural parole, was rejected, on the ground, that his family members, were available, in the house, who could conduct agricultural operations, and look after the land.

(2.) ON notice of motion, the respondents put in appearance, and filed the written statement. It was stated therein, that the District Magistrate, Hisar, did not recommend the application for parole of the petitioner, for agricultural purpose, on the ground, that his wife and children, were available, in the village, and they could conduct the agricultural operations. It was further stated that on the report of the District Magistrate, the application of the petitioner for parole, for the aforesaid purpose was rejected. It was also stated that the petitioner was convicted and sentenced, in a number of cases. It was further stated that the impugned order passed by the competent authority, is legal and valid.

(3.) FOR the reasons recorded above, the petition is accepted. Then order Annexure P -1/RT -2, is set aside. The petitioner is direct to be released on parole for four weeks, from the date of release, for agricultural purposes, on furnishing the bail bonds, in the adequate sum, to the satisfaction of the District Magistrate, Hisar, if, he is otherwise, found eligible for the same, in accordance with the relevant rules, regulations and instructions. The District Magistrate, at the time of release of the petitioner on parole, may prescribe any other conditions, in consonance with the provisions of rules and regulations. After the expiry ot the period of parole, the petitioner shall surrender before the Jail Authorities. Petition allowed .