RAJMAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Rajmal is undergoing life imprisonment in Central Jail Hissar, from 17-9-1984. His undertrial period from 20-6-1982 to 17-9-1984 of 2 years 3 months is also to be adjusted towards life imprisonment. In this way the petitioner had undergone 7 years 8 months and 28 days imprisonment in Jail, till 21-3-1988 the date of filing of Criminal Writ Petition No. 602 of 1988. The petitioner applied for grant of six weeks parole for agricultural purposes to the Superintendent Central Jail. Hissar, respondent No. 3 on 31-8-1987. District Magistrate, Hissar, turned down his request in this behalf on 30-12-1987 on the ground that it will pose danger to the opposite party in the village. In similar circumstances it was held in Massa Singh v. The State of Punjab and others, 1987(1) Recent Criminal Reports 58,

(2.) AGREEING with the view taken by my learned brother Pritpal Singh, J. (as his lordship then was), the petitioner Rajmal is ordered to be released on parole for a period of six weeks to the satisfaction of District Magistrate, Hissar.