JITENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India read with Section 3(l)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, has been filed for direction to the respondents to release the petitioner on parole for four weeks for admission of his children.

(2.) Learned counsel contends that the children of the petitioner are to be admitted in Grades V and III, respectively. In support of his contention, learned counsel refers to Annexure P-2, a copy of report of the MC.

(3.) Learned State counsel does not controvert the factual position with regard to the admission of the children, however, states that as per the report of the competent authority, there is strong apprehension of breach of peace in the Village. The applicant has been involved in three more FIRs. Reply has also been filed by learned State counsel in the Court, which is taken on record.