MANISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Seeking furlough of four weeks, the petitioner convict, has come up before this Court under Articles 226/227 of the Constitution of India read with Sec. 4(1) of the Haryana Good Conduct Prisoners, (temporary Release) Act, 1988.

(2.) The petitioner is a life convict and undergoing sentence in District Jail, Karnal in case FIR No.214 dtd. 23/9/2006 under Ss. 393/397/302/34 IPC registered at Police Station Kharkhoda, District Sonipat. The appeal against the conviction and sentence stand dismissed.

(3.) The petitioner claims that he had filed an application for release on furlough for four weeks to meet his parents. However, as per the report of the Superintendent of Police, it was mentioned that in case the petitioner is released on furlough, then the peace will be disturbed in the village and consequently, the application was rejected vide order dtd. 15/12/2021 passed by the Divisional Commissioner, Karnal.