RAJVINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTICE to the respondents. On the asking of the court, Mr. Vikas Cuccuria, AAG, Punjab, accepts notice on behalf of respondents 2 and 3.

(2.) MR . Rajesh Gumber, Advocate, has given the appearance on behalf of U.O.I.

(3.) RAJVINDER Singh son of Mela Singh r/o village Pandori Rajput, Tehsil and District Kapurthala, filed a petition u/s 482 Cr.P.C. read with Article 226 of the Constitution of India, seeking quashment of the impugned order dated 21.3.1998 (Annexure P-2), passed by respondent No. 1 vide which the parole of the petitioner for agricultural purposes has been declined on the plea that parole can only be granted to the convict on medical grounds and not for agricultural purposes and in this regard, reliance has been placed upon the instruction dated 13.11.1996 as mentioned in Annexure P-2.