S.S. Saron, J. - (1.) Learned counsel for the State has filed reply by way of an affidavit of Sh. Sher Singh, Superintendent of Prison, District Prison, Karnal on behalf of respondents No. 1 and 2. The same is taken on record. Heard learned counsel for the parties.
(2.) The petitioner prays for his temporary release on parole in terms of Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short 'the Act') for a period of four weeks to harvest his crop.
(3.) The petitioner has been convicted by the learned Special Court, Karnal for the offence punishable under Section 15 of the NDPS Act. He has been sentenced to undergo rigorous imprisonment for 14 years, besides, pay a fine of Rs. 1,50,000/-. At present, he is undergoing his imprisonment.;