BALDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS case is registered on an application given by the convicts lodged in the District Jail, Sirsa, directing the Haryana Government to count parole or furlough leave of all the prisoners in the Haryana towards the sentence imposed on them. This application was presented to an Hon'ble Judge of this Court on the annual inspection of the Judicial Courts in Sirsa Sessions Divisions. As per the direction of the learned Judge, the same was registered on judicial side.

(2.) AFTER considering the various authorities placed before me I give the following directions to the Director General of Prison, Haryana :-