SARABJIT SINGH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The present petition has been filed by Petitioner Sarabjit Singh under Article 226 of the Constitution of India read with Section 482 Code of Criminal Procedure praying for quashing the impugned order dated 8.11.2010 Annexure P-3 passed by Respondent No. 2, whereby his parole case has been rejected and further praying for grant him emergency parole for four weeks to enable him to look after his wife, who is pregnant and expected date of delivery is 28.11.2010 under Section 3(1)(a) read with Section 3(1)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) Admitted facts are that the Petitioner has been convicted and sentenced to undergo RI for 8 years in case FIR No. 94 dated 11.7.2008 registered under Sections 304-B/34 IPC at Police Station Mulana, District Ambala by the learned trial Court. He is in custody since 13.8.2010.