Himachal Pradesh High Court
Rakesh Kumar @ Tranda vs State Of Himachal Pradesh And Others on 4 May, 2026
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.3487 of 2026
Date of Decision: 4.5.2026
____________________________________________________________
.
Rakesh Kumar @ Tranda
.......Petitioner
Versus
State of Himachal Pradesh and Others
....Respondents
____________________________________________________________
Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
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For the Petitioner: Ms. Sheetal Vyas, Advocate.
For the Respondents: Mr. Rajan Kahol & Mr. Vishal Panwar, Additional
Advocates General, with Mr. Ravi Chauhan and
Mr. Anish Banshtu, Deputy Advocates General.
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____________________________________________________________
Sandeep Sharma, Judge (oral):
Petitioner herein, who is undergoing life imprisonment for his having allegedly committed offences under Sections 302, 323, 325 and 341 of IPC in connection with FIR No. 139 of 2021, dated 31.12.2021, PS Padhar, District Mandi, Himachal Pradesh, and at present is undergoing sentence at Model Central Jail, Nahan, Himachal Pradesh, applied for parole vide application dated 24.8.2025 (Annexure P-1), but since no action, if any, ever came to be taken on the afore request of him, he approached this Court in the instant proceedings, praying therein for following relief:
"(i). Issue a writ of mandamus directing respondent No.2 to grant parole to the petitioner, in a time bound manner, as per law laid down therefore."1
Whether the reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 09/05/2026 08:11:36 :::CIS -2-2. Pursuant to notice issued in the instant proceedings, respondent-State has filed reply, perusal whereof reveals that application for parole having been filed at the behest of the petitioner, stands rejected .
vide order dated 9.12.2025 (Annexure R-2/5). Careful perusal of aforesaid communication reveals that concerned District Magistrate did not recommend the parole release of the convict based upon objection raised by the Superintendent of Police Mandi, who in his report submitted that of convict is a irascible individual, who frequently provokes disputes and local inhabitants have also mentioned that convict has a short temper and is prone to sudden outburst.
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3. Admittedly, petitioner is a life convict and pursuant to his being awarded life imprisonment, he has already spent more than four years and three months in jail and as such, he is otherwise entitled to apply for parole, however his prayer has been rejected for the reasons as detailed in order dated 9.12.2025 (Annexure R-2/5).
4. I have heard learned counsel representing the parties and gone through the record of the case.
5. Question which needs to be determined in the case at hand is "whether prayer made on behalf of the petitioner for parole can be rejected on the ground of gravity of offence, alleged to have been committed by him, as well as other objections raised by family of the victim?"
6. Though reply filed by respondent-State nowhere suggests that petitioner's conduct during incarceration was not satisfactory, but yet prayer ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -3- made on his behalf for parole has been rejected on the ground that he has been convicted for heinous crime and objection qua his release has been raised by the Administration of the State as well as family of the victim. It .
has been submitted at the behest of respondent-State that grant of parole is a privilege and not a matter of right of a convict. While referring to Section 3 of the Act, Mr. Rajan Kahol, learned Additional Advocate General, submits that convict is entitled to be released on parole subject to the satisfaction of of the competent authority. Since in the instant case, competent authority has apprehension that petitioner may abscond and may also cause harm to the victim's family, prayer made on behalf of the petitioner for parole cannot be rt accepted. Mr. Kahol, learned Additional Advocate General, also referred to Section 6 of the Act, which provides that notwithstanding anything contained in Sections 3 and 4, no prisoner shall be entitled to be released under this Act, if, on the report of the District Magistrate, the Government or an officer authorized by it in this behalf is satisfied that such release is likely to endanger the security of the State or the maintenance of public order.
7. Section 3 of the Act entitles a convict to seek temporary release on parole, which can be granted for one of the reasons as detailed in Section 3 of the Act, which reads as under:-
"3. Temporary release of prisoners on certain grounds .(1) The Government may, in consultation with the District Magistrate and subject to such conditions and in such manner as may be prescribed, release temporarily for a period specified in sub-section (2) any prisoner if the Government is satisfied that,-
(a) a member of the prisoner's family has died or is seriously ill; or ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -4-
(b) the marriage of the prisoner's son or daughter is to be celebrated ; or
(c) the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation .
on his land and no friend of the prisoner or a member of the prisoner's family is prepared to help him in this behalf in his absence; or
(d) it is desirable so to do for any other sufficient cause.
(2). The period for which a prisoner may be released shall be determined by the Government so as not to exceed,-
(a) Where the prisoner is to be released on the ground specified in of clause (a) of sub-section (1), two weeks;
(b) where the prisoner is to be released on the ground specified in clause (b) or clause (d) of sub-section (1), four weeks; and rt
(c) where the prisoner is to be released on the ground specified in clause (c) of sub-section (1), six weeks.
(3) The period of release under this section shall not count towards the total period of the sentence of a prisoner.
(4) The Government may, by notification, authorize any officer to exercise its power under this section in respect of all or any of the grounds specified therein".
8. By now, it is well settled that Court, while considering the prayer for parole, is not to be swayed by the nature and gravity of offence or the sentence which the convict is undergoing, rather case for grant of parole is to be considered keeping in view the object of granting parole. It is also to be kept in mind that a convict despite being convicted is required to make necessary arrangements for his family as well as his property, be it moveable or immoveable.
9. At this stage, it would be apt to take note of the judgment passed by Hon'ble Apex Court in Asfaq versus State of Rajasthan and other, passed in Civil Appeal No.10464 of 2017 arising out of SLP(C) ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -5- No.16803 of 2017, wherein Hon'ble Apex Court, while elaborating upon the object and purpose of grant of parole, has also drawn a distinction between parole and furlough. It has been held that a parole can be defined as .
conditional release of prisoners i.e. an earlier release of prisoner, conditional on good behaviour and regular reporting to the authorities for a set period of time, whereas furlough can be granted in long terms imprisonment. Relevant paras No. 7,9, 12, 16 and 37 of aforesaid judgment of are reproduced herein blow:-
"7) We may state at the outset that the reason because of which the High Court dismissed the writ petition filed by the appellant herein is not an apposite one and does not meet the test of law. The petition rt is dismissed only on the ground that the appellant is convicted in a case of serious and heinous crime and, therefore, parole cannot be claimed as a matter of right. As per the discussion that would follow hereinafter, the conviction in a serious and heinous crime cannot be the reason for denying the parole per se. Another observation made by the High Court is that since this Court had decided the appeal of the appellant affirming the conviction, it would not be appropriate for the High Court to exercise its discretion in favour of the appellant and if he so desires he may approach this Court for the said purpose. This again amounts to abdication of the power vested in the High Court. Insofar as conviction for the offence for which he was charged, i.e. under the provisions of TADA, is concerned, no doubt that has been upheld till this Court. However, the issue before the High Court was entirely different. It was as to whether the appellant is entitled to the grant of parole for twenty days which he was claiming. Merely because the matter of conviction of the appellant had come up to this Court would not mean that the appellant has to be relegated to this Court every time, even when he is seeking the reliefs unconnected with the main conviction. It is more so when in the first instance it is the High Court which is ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -6- supposed to decide such a prayer for parole made by the appellant. With these remarks, we advert to the issue at hand.
9) There is a subtle distinction between parole and furlough. A parole can be defined as conditional release of prisoners i.e. an .
early release of a prisoner, conditional on good behaviour and regular reporting to the authorities for a set period of time. It can also be defined as a form of conditional pardon by which the convict is released before the expiration of his term. Thus, the parole is granted for good behaviour on the condition that parolee regularly reports to a supervising officer for a specified period. Such a release of the prisoner on parole can also be temporarily on some of basic grounds. In that eventuality, it is to be treated as mere suspension of the sentence for time being, keeping the quantum of sentence intact. Release on parole is designed to afford some relief rt to the prisoners in certain specified exigencies. Such paroles are normally granted in certain situations some of which may be as follows:
(i) a member of the prisoner's family has died or is seriously ill or the prisoner himself is seriously ill; or
(ii) the marriage of the prisoner himself, his son, daughter, grandson, grand daughter, brother, sister, sister's son or daughter is to be celebrated; or
(iii) the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation of his land or his father's undivided land actually in possession of the prisoner; or
(iv) it is desirable to do so for any other sufficient cause;
(v) parole can be granted only after a portion of sentence is already served;
(vi) if conditions of parole are not abided by the parolee he may be returned to serve his sentence in prison, such conditions may be such as those of committing a new offence; and
(vii) parole may also be granted on the basis of aspects related to health of convict himself.::: Downloaded on - 09/05/2026 08:11:36 :::CIS -7-
12) A convict, literally speaking, must remain in jail for the period of sentence or for rest of his life in case he is a life convict. It is in this context that his release from jail for a short period has to be considered as an opportunity afforded to him not only to solve his .
personal and family problems but also to maintain his links with society. Convicts too must breathe fresh air for at least some time provided they maintain good conduct consistently during incarceration and show a tendency to reform themselves and become good citizens. Thus, redemption and rehabilitation of such prisoners for good of societies must receive due weightage while they are undergoing sentence of imprisonment.
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16) Having noted the aforesaid public purpose in granting parole or furlough, ingrained in the reformation theory of sentencing, other competing public interest has also to be kept in mind while deciding rt as to whether in a particular case parole or furlough is to be granted or not. This public interest also demands that those who are habitual offenders and may have the tendency to commit the crime again after their release on parole or have the tendency to become threat to the law and order of the society, should not be released on parole. This aspect takes care of other objectives of sentencing, namely, deterrence and prevention. This side of the coin is the experience that great number of crimes are committed by the offenders who have been put back in the street after conviction.
Therefore, while deciding as to whether a particular prisoner deserves to be released on parole or not, the aforesaid aspects have also to be kept in mind. To put it tersely, the authorities are supposed to address the question as to whether the convict is such a person who has the tendency to commit such a crime or he is showing tendency to reform himself to become a good citizen.
37) There is a subtle distinction between parole and furlough. A parole can be defined as conditional release of prisoners i.e. an early release of a prisoner, conditional on good behaviour and regular reporting to the authorities for a set period of time. It can also be defined as a form of conditional pardon by which the convict is released before the expiration of his term. Thus, the parole is ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -8- granted for good behaviour on the condition that parolee regularly reports to a supervising officer for a specified period. Such a release of the prisoner on parole can also be temporarily on some basic grounds. In that eventuality, it is to be treated as mere .
suspension of the sentence for time being, keeping the quantum of sentence intact. Release on parole is designed to afford some relief to the prisoners in certain specified exigencies. Such paroles are normally granted in certain situations some of which may be as follows:
(viii) a member of the prisoner's family has died or is seriously ill or the prisoner himself is seriously ill; or of
(ix) the marriage of the prisoner himself, his son, daughter, grandson, grand daughter, brother, sister, sister's son or daughter is to be celebrated; or rt
(x) the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation of his land or his father's undivided land actually in possession of the prisoner; or
(xi) it is desirable to do so for any other sufficient cause;
(xii) parole can be granted only after a portion of sentence is already served;
(xiii) if conditions of parole are not abided by the parolee he may be returned to serve his sentence in prison, such conditions may be such as those of committing a new offence; and
(xiv) parole may also be granted on the basis of aspects related to health of convict himself."
10. Most importantly, in afore judgment, Hon'ble Apex Court has held that amongst the various grounds on which parole can be granted, the most important ground, which stands out, is that a prisoner should be allowed to maintain family and social ties and for this purpose, he has to come out for some time so that he is able to maintain his family and social contact. Hon'ble Apex Court in aforesaid judgment further held that theory ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -9- of criminology underlines that the main objectives which a State intends to achieve by punishing the culprit are: deterrence, prevention, retribution and reformation. When we recognize reformation as one of the objectives, it .
provides justification for letting of even the life convicts for short periods, on parole, in order to afford opportunities to such convicts not only to solve their personal and family problems but also to maintain their links with the society. Another objective which this theory underlines is that even such of convicts have right to breathe fresh air, albeit for periods. Most importantly, Hon'ble Apex Court in aforesaid judgment held that there cannot be any presumption that a person, who is convicted for serious or heinous crime is rt to be, ipso facto, treated as a hardened criminal, rather hardened criminal would be a person for whom it has become a habit or way of life and such a person would necessarily tend to commit crimes again and again. If a person has committed a serious offence for which he is convicted, but at the same time it is also found that it is the only crime he has committed, he cannot be categorized as a hardened criminal. Hon'ble Apex Court in afore judgment held that release on parole is designed to afford some relief to the prisoners in certain specified exigencies, which shall also include temporary release of the prisoner for ploughing, sowing or harvesting or carrying on any other agriculture operation on his land or his father's undivided land actually in possession of the prisoner.
11. Careful perusal of order dated 9.12.2025 (Annexure R-2/5), which admittedly has not been laid challenge in the instant proceedings, reveals that concerned District Magistrate has not recommended the parole ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -10- release of the convict based on the rejection raised by the concerned Superintendent of Police, who has reported that petitioner frequently provokes dispute. Documents adduced on record by the petitioner suggest .
that local habitants have no objection qua the grant of parole, but they have also stated in their NOCs that convict is a man of short temper and is prone to sudden outburst, but such fact cannot be a ground to reject the request of the petitioner for grant of parole.
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12. As has been observed hereinabove and held by Hon'ble Apex, while considering the prayer made on behalf of the petitioner for parole, Courts are not to be swayed by the nature or gravity of offence committed rt by the convict, rather such prayer is required to be decided taking note of various judgments, as has been culled out in para 37 of the judgment, reproduced hereinabove. Very purpose of taking ground report from the District Magistrate and Superintendent of Police, is to ascertain whether in the event of release on parole, there exists a reasonable likelihood of the prisoner indulging in criminal activities again. No cogent and convincing reasons have been assigned by the District Magistrate while rejecting the case of the petitioner for grant of parole. True it is that petitioner herein stands convicted and sentenced to undergo life imprisonment under Sections 302, 364-A, 347, 201 and 506 IPC, but that does not mean that in the event of his being enlarged on parole, he would again indulge in these activities, especially when there is nothing to suggest that prior to registration of the present case, petitioner was involved in any such offence.
Once for his having done illegal activity, petitioner has been convicted by ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -11- the competent court of law, coupled with the fact that there is no other case against him under the Act, prayer made on his behalf for parole could not have been rejected on the grounds as have been mentioned in the rejection .
letter dated 9.12.2025. There is every possibility that after being convicted under aforesaid provisions of law, petitioner would mend his ways and after his having completed period of sentence, he would come back to mainstream. In case grounds raised in the impugned order are accepted of and petitioner is not granted benefit of parole, there is every likelihood of his becoming hardened criminal because in that situation, he will have no chance to return back to the mainstream.
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13. Division Bench of this Court in case titled as Kesar Singh Guleria Vs. State of Himachal Pradesh, 1985 Cri. L.J. 1202, has elaborately dealt with Section 6 of the Act. In afore case, it came to be held that there is clear distinction between the concepts of "security of the State", "public order" and "law and order". "Security of the State" would involve breaches of public tranquillity leading to national upheavals, such as revolution, civil strife, war etc. "Public Order", if disturbed, must lead to public disorder. A mere disturbance of law and order leading to disorder is not the same as disturbance which subverts the public order. Apprehension of breach of peace or the possibility of the prisoner committing a crime during the parole period, without anything more, would constitute a law and order problem and not a problem touching public order. In afore judgment, Division Bench of this Court held that "public order" comprehends disorders of lesser gravity than those affecting "security of the State" and that "law ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -12- and order" comprehends disorders of lesser gravity than those affecting "public order". Most importantly in afore judgment, it came to be ruled by the Division Bench of this Court that in cases involving problems of law and .
order, the proper course to be adopted is not to give an opinion that the request for release be rejected, but to advise that the release be ordered subject to appropriate conditions, such as, that surveillance be kept over the prisoner during the period of his temporary release and that he/she be of asked to report to the nearest Police Station at appropriate intervals.
Relevant Para of afore judgment read as under:
"13. Another important factor required to be borne in mind by the rt Releasing Authority is that the rules of procedure governing the temporary release on parole or furlough are intended to subserve and not to subrogate the substantive provisions. The various rules prescribing the procedure for temporary release must be viewed and implemented bearing in mind this salient principle. Though the forms of application (Form A-l and Form A-2) are prescribed, still no application which substantially complies with the requirement of the relevant form should be rejected, even if it does not strictly conform to the prescribed form. Besides, the District Magistrate, who is under a statutory duty to give an opinion whether the temporary release of a prisoner on parole or furlough is opposed on grounds of prisoner's presence being dangerous to the security of the State or prejudicial to the maintenance of public order, must bear in mind the clear distinction between the concepts of "security of the State", "public order" and "law and order". "Security of the State" would involve breaches of public tranquillity leading to national upheavals, such as revolution, civil strife, war etc. and cover any activity affecting the security of the State. The distinction between the concepts of "public order" and "law and order" has since been explained in Lall Chand's case (1985 Cri LJ NOC (Him Pra) 46) (supra). "Public Order", if disturbed, must lead to public disorder. A ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -13- mere disturbance of law and order leading to disorder is not the same as disturbance which subverts the public order. An apprehended breach of peace or the possibility of the prisoner committing a crime during the parole period, without anything more, .
would constitute a law and order problem and not a problem touching public order. It would thus appear that "public order"
comprehends disorders of lesser gravity than those affecting "security of the State" and that "law and order" comprehends disorders of lesser gravity than those affecting "public order". In cases involving problems of law and order, the proper course to be adopted is not to give an opinion that the request for release be of rejected but to advise that the release be ordered subject to appropriate conditions, such as, that surveillance be kept over the prisoner during the period of his temporary release and that he be rt asked to report to the nearest police station at appropriate intervals. Indeed, in appropriate case, the power conferred by R. 4 can be recommended to be exercised if an occasion therefore arises, having regard to the conduct of the prisoner who is temporarily released."
14. Consequently, in view of the above, present petition is allowed and impugned order dated 9.12.2025 (Annexure R-2/5) is quashed and set aside. The petitioner is ordered to be released on parole for 28 days subject to his furnishing personal bond in the sum of Rs.2,00,000/- with two sureties in the like amount to the satisfaction of the concerned Superintendent of Jail, with an undertaking to maintain good conduct during the period of parole and to surrender before the Superintendent of Jail after the expiry of the period of parole. The Probation Officer is also directed to maintain a close watch on the activities of the petitioner and thereafter, report any deviation from the direction issued by this Court. The Superintendent of Jail is free to impose any other suitable condition at the time of the release of ::: Downloaded on - 09/05/2026 08:11:36 :::CIS -14- the petitioner. Besides above, petitioner herein shall report once in a week at Police Station Padhar, District Mandi, Himachal Pradesh.
Pending application(s), if any, shall also stand disposed of.
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(Sandeep Sharma), Judge May 4, 2026 manjit of rt ::: Downloaded on - 09/05/2026 08:11:36 :::CIS