ASHWANI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to the outbreak of Covid-19 pandemic, the case is taken up for hearing through video conferencing.

(2.) By way of instant petition under Article 226/227 of the Constitution of India read with Sections 3, 4 and 6 of Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 the petitioner seeks a writ in the nature of certiorari for setting aside the speaking order passed by respondent No.4 whereby the petitioner has been denied the benefit of parole by ignoring the relevant rules and law pertaining to the grant of parole/furlough.

(3.) As per the affidavit filed by Deputy Superintendent, District Prison, Jhajjar on behalf of respondents No.1 to 4, the benefit of parole has been denied to the petitioner on the following two grounds: