HARPHUL SINGH BRAR, J. - (1.) THE petitioner has sought in this petition six weeks agricultural parole under Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (hereinafter called the Act).
(2.) IT is averred in the petition that the father of the petitioner owns 12 acres of land but he is very old, remains ill and unable to look after agricultural work. The brother of the petitioner is minor and studying in school. There is no one else to do agricultural work.
(3.) IT is further averred that there is no apprehension of breach of peace if the petitioner is allowed parole as he had earlier availed seven days parole for marriage of this sister peacefully. His conduct inside the jail as well as outside has remained good throughout. The request of the petitioner for parole has been rejected on the report of the District Magistrate, Mohindergarh, mainly on the ground that there is apprehension of breach of peace if the detenu -petitioner is released on parole. This Court has consistently held that mere breach of peace is no ground to deny parole to the petitioner.;