SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) This criminal writ petition has been filed seeking setting aside of the order 03.01.2020, Annexure P-1, whereby application of the petitioner for release on parole for house repair has been rejected and for grant of Parole for four weeks in view of Section 3(1)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for brevity hereinafter referred to as "the Act").

(3.) Facts, in a nutshell leading to the filing of the present petition, are that the petitioner has been convicted and is undergoing sentence of rigorous imprisonment of ten years in FIR No. 94 dated 06.05.2009 under section 392, 394 and 397, IPC and section 25 of Arms Act, 1954 at PS GRP, Karnal. CRA-S-23- SB-2010 titled as Bhim Singh and others versus State of Haryana, against the conviction and sentence passed by the trial court was dismissed by this Court on 10.03.2015. The petitioner is lodged in District Jail, Panipat and has undergone a continuous sentence of more than five years. He has old parents and there is no other member in the family to take care of them. He submitted an application dated 31.12.2019, Annexure P-1, for parole for house repair which has been rejected by respondent No.5 vide the impugned order on the ground that he is a "hardcore prisoner".