BRAHMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner Brahma who is undergoing imprisonment for life in District Jail, Sonepat, has filed this petition for grant of parole for agricultural purposes under Section 482 of the Code of Criminal Procedure. It is alleged that his father owned some land and he being an old man was unable to cultivate the same. The members of his family depended on agricultural income and he had a wife to support and look after. Earlier he moved Criminal Misc. No. 4045-M of 1993 and it was ordered by the Court that his parole case be decided within a limited period. His case was rejected on 27.9.1993. His conduct in jail was satisfactory and he had enjoyed emergency parole for 14 days peacefully.

(2.) IN the return filed by the respondents it was admitted that petitioner's father owned some land but it was denied that there was none to cultivate the same. The petitioner had four brothers out of whom two were outside the jail. Other two who were also undergoing life imprisonment were released on parole for a period of six weeks. His parole case was rejected on the ground of apprehension of breach of peace.

(3.) I have heard the counsel for the parties.