AMAR DUTT, J. - (1.) SUSHIL Kumar, petitioner, who is undergoing imprisonment for life at Central Jail, Ambala has filed the present petition for grant of six weeks parole for agricultural purposes.
(2.) ACCORDING to the petitioner, he has two brothers who are separate in cultivation and as such the petitioner has to look after his own land. He has also appended with the petition a certificate dated 23.9.1999 issued by Gram Panchayat of village Khera in support of this assertion. The petitioner has further submitted that on 14.6.1999, he had moved the Superintendent Central Jail, Ambala for agricultural parole and the District Magistrate, Karnal had after obtaining the report from the Superintendent of police recommended the parole case of the petitioner. However, the Director General of Prisons had again sought a report from the District Magistrate, Karnal, who had thereafter indicated that the petitioner had two brothers and he was unmarried and, therefore, there was no need for grant of agricultural parole to him. This communication was forwarded to the Director General of Prisons who acting on the same has rejected the application of the petitioner on 30.9.1999 which had occasioned the filing of the present petition. In the reply filed on behalf of the Superintendent, Central Jail, Ambala, apart from relying on the report of District Magistrate, Karnal, it is mentioned that the application of the petitioner for grant of parole in order to enable him to repair his house has been granted and he has been released from the custody on 15.5.2000 for four weeks. In view of this, it was submitted that the present application of the petitioner for grant of parole deserves to be rejected.
(3.) I have heard the learned counsel for the parties and have carefully considered the respective submissions made by them.;