PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India seeking direction to Respondents to release the Petitioner on house repair parole for six 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.