ASHI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has applied for parole on the ground that she wants to harvest her crop during the harvest season.

(2.) Learned Deputy Advocate General has placed on record instructions dtd. 1/1/2025, which go to indicate that neither petitioner owns any agricultural land at Gram Panchayat Naglin Chak nor any of her family member(s) is engaged in farming.

(3.) In such circumstances, obviously, the respondents were right in rejecting the case of the petitioner to release her on parole, that too on the ground of harvesting of crop.