LAWS(P&H)-2021-6-95

JOGINDER Vs. STATE OF HARYANA

Decided On June 29, 2021
JOGINDER Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) CRM-W-170-2021 Application is allowed as prayed for.

(2.) Accordingly, A

(3.) This petition has been filed under Article 226 of the Constitution of India for issuance of writ in the nature of certiorari for setting aside order dtd. 6/12/2019 (P-l), passed by the Commissioner, Hisar Division-Hisar, vide which application filed by the petitioner for grant of temporary release on parole, has been declined.