ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE short point involved in the present petition is Whether the condition laid down by the Govt. in the order dated 6.7.1987 to the following effect :

(2.) IS discriminatory or violative or not?

(3.) THE petitioner was convicted and sentenced in a case under Section 376, I.P.C., and was sentenced to undergo R.I. for a period of 4 years.