JARNAIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India to quash order of respondent No. 2, vide order No. C.J.A./41J 1038 dated 17.09.2010 refusing release of petitioner on house repair parole for four weeks under Section 3(1)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short the Act).

(2.) Reply has been filed on behalf of respondent-State.

(3.) I have heard learned counsel for the parties and have gone through the whole record.