RUPINDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition filed under Article 226 of the Constitution of India is for quashing/setting aside the impugned order dated 30.8.2010, Annexure P2, passed by Respondent No. 1, vide which request of Petitioner for her release on furlough under Section 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, (hereinafter to be referred as the 'Act') has been rejected.

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

(3.) Petitioner is undergoing life imprisonment in FIR No. 145 dated 7.10.2003, under Sections 302, 201, 34 IPC, registered at Police Station Bilaspur, District Yamunanagar. Petitioner submitted an application in the office of Respondent No. 2, i.e., Superintendent, District Jail, Yamunanagar, for granting furlough under Section 4 of the Act. Release of Petitioner on furlough was duly recommended by Superintendent, District Jail, on the plea that she was entitled as per Rules. Recommendation was also made by District Magistrate, Yamunanagar, for her release on furlough. However, her request for release on furlough was declined by Divisional Commissioner, Ambala, vide impugned order, Annexure P2.