Dharampal vs State Of Haryana And Others

1 This criminal writ petition under Articles 226/227 of the Constitution of India read with Section 3 sub section (1)(c) and Section 2(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 is for issuing writ in the nature of mandamus directing the respondent/State to grant agriculture parole to the petitioner for a period of six weeks.

Learned counsel for the petitioner states that at this stage, he would be satisfied, if a direction is issued to respondent No. 2-the Commissioner, Hisar Divison Hisar, to consider and decide the case of the petitioner lying pending with him.

Heard.

A complete set of paper book has been handed over to Mr. Vivek Saini, learned DAG, Haryana today in the Court.

In view of the above, without adverting to the merits of the present case, respondent No. 2-the Commissioner, Hisar Division Hisar is directed to consider and decide the case of the petitioner in the light of the ratio of law laid down by this Court in CWP-1980-2018 titled as 'Sanjay v. State of Haryana', decided on 08.08.2018 (Annexure P-2) and guidelines of the State (Annexure P-3) in accordance with law within a period of two weeks from the date of receipt of certified copy of this judgment. However, in case the competent authority feels that the relief claimed by the petitioner is not admissible or made out, in that case, a speaking order be passed in the matter.