DHARAMBIR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner, a life convict, presently lodged in District Jail, Yamuna Nagar, has prayed for 4 weeks' agricultural parole for the purpose of harvesting his wheat crop.

(2.) At the time of issuance of notice in the present petition, learned State counsel was directed to file report of the Tehsildar, Chhachhraula, District Yamuna Nagar as to whether the petitioner requires parole for harvesting his crop or the same has already been harvested.

(3.) In response thereto, learned State counsel has filed short reply along with verification report in vernacular, in which it is mentioned that there is no agricultural land in the name of the petitioner instead it is in the name of the mother of the petitioner, namely, Angrejo Devi, in which wheat crop sown by the petitioner is yet to be harvested.