MOHD. NAZIM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India read with Sections 482 of Code of Criminal Procedure and 3(1)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short the 'Act') to quash the impugned order dated 19.05.2010, Annexure P1 and to issue order to respondents to release the petitioner on house repair parole for four weeks to enable him to conduct necessary repair of the house which is in dilapidated condition.

(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.