DARSHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Darshan Singh who is undergoing life sentence in Central Jail, Hisar, in terms of judgment of conviction and sentence pronounced against him by the learned Sessions Judge, Hisar, has applied for the grant of six weeks' parole for doing agricultural work on his land. Respondent-State has opposed the request on the ground that the release of the convict on parole would result in breach of peace.

(2.) It was observed by the Hon'ble Supreme Court in Bhagwant Saran and others v. State of U.P. and others,1983 1 ChandLR 504as under :-

(3.) In this view of the matter, petitioner is ordered to be released on parole for a period of six weeks' commencing on July 1, 1988 to August 15, 1988 on his furnishing adequate security to the satisfaction of District Magistrate, Hisar. The petitioner shall surrender himself on August 16, 1988.