KISHANVEER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was sentenced to undergo imprisonment for life vide order dated 21.9.1981 passed by the Sessions Judge, Ambala and as on 12.4.1988 has undergone a total period of 12 years and 2 months, including the period as under trial, as also the period earned as remissions.

(2.) ACCORDING to the petitioner, to seek release under the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962, this is his first petition for seeking parole with regard to agricultural purpose, which respondent No. 3 recommended to the District Magistrate concerned on the 28-10.1987. A certificate signed by the Pradhan, Gram Panchayat, Kiki Tehsil Mathura, District Mathura (UP) and also signed by the local MLA and two other respectables, recommending the parole asked for is also enclosed. The same is Annexure P1.

(3.) I have heard the learned counsel for the parties and have gone through the record.