SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed praying for directions to quash the order of the Superintendent, District Prison, Gurugram dtd. 29/10/2018 (Annexure P-1) whereby the application of the petitioner for release on agriculture parole has been rejected. It has also been prayed that the respondents be directed to release the petitioner on parole.

(2.) The impugned order states that as per the opinion/guidelines from the Director General of Prisons, Haryana where land is held on 'patta', the convict is not eligible for agriculture parole. On this ground, the application of the petitioner for agriculture parole was not initiated.

(3.) In Anil Solanki's case (supra), similar objection to deny parole was rejected by this Court while observing :-