ROHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this petition, the petitioner has sought for a writ in the nature of certiorari for quashing of the speaking order dated 08.11.2019 (P- 2) whereby benefit of furlough to the petitioner has been denied so also for issuance of a writ in the nature of mandamus directing the respondents/State to grant the benefit of furlough to the petitioner for a period of six weeks to enable him to meet his family members.

(2.) The petitioner was convicted and sentenced to undergo life imprisonment under Section 302 IPC in case FIR No.537 dated 08.07.2016 registered at Police Station Civil Line, Karnal.

(3.) Reply has been filed, wherein it is asserted that he was convicted only on 08.08.2019 and as per Section 6 (1) of the Haryana Prisoners Good Conduct (Temporary Release) Act, 2012 (in short 'the Act), no prisoner shall be entitled to be released under this Act if on the report of the District Magistrate, the State Government or an officer authority by it in this behalf is satisfied that his released is likely to endanger the security of the State or the maintenance of public order or cause reasonable apprehension of breach of peace.