AJIT Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner, who has been convicted by Additional Sessions Judge, Jhajjar vide judgment dated 22.9.2006 in case FIR No.487 dated 21.11.2003 under Sections 302/364/201/34 Indian Penal Code registered at P.S. Jhajjar, and is undergoing life imprisonment in District Jail, Karnal, has filed the instant petition for quashing the impugned order dated 22.06.2010 (Annexure P1) passed by the Divisional Commissioner, Rohtak Division, Rohtak, whereby the prayer of the petitioner for releasing him on parole for four weeks to repair his house has been rejected. It has been further prayed that a direction be issued to the respondents to release the petitioner on parole to enable him to repair his house.

(2.) Pursuant to notice, short reply has been filed on behalf of respondents No.1 to 4 as well as reply on behalf of Commissioner, Rohtak Division, Rohtak, which are taken on record.

(3.) We have heard the learned counsel for the parties.