SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for quashing of impugned order, Annexure P1, and for issuance of direction to the respondents to allow four weeks parole to the petitioner to repair his ancestral house under Section 3(1)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, (hereinafter to be referred as the 'Act').

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

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