SURESH KUMAR Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The petitioner, who has been convicted by the trial Court in case FIR No.132 dated 12.11.2008 under Sections 498-A/302/304-B IPC registered at P.S. Rajound District Kaithal, and is undergoing life imprisonment in District Jail, Karnal, has filed the instant petition for directing the respondents to release him on parole to enable him to repair his house.

(2.) It is the case of the petitioner that he had earlier moved an application for grant of house repair, which was duly forwarded by the Superintendent, District Jail, Karnal to the Commissioner, Rohtak Division Rohtak and the concerned District Magistrate. The said application has been declined vide order dated 18.5.2011 (Annexure P-1).

(3.) It is further the case of the petitioner that he has come to know from his wife that his house is in very bad condition and the same requires immediate repair keeping in view the ensuing rainy season. It is further the case of the petitioner that there is no other male member in his family who can get the house repaired. But the concerned authority has arbitrarily rejected the prayer of the petitioner for his release on parole merely on the ground that there is apprehension of breach of peace.