SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application is allowed as prayed for.

(2.) Judgment dtd. 18/2/2020 and order of sentence dtd. 19/2/2020 passed by learned Additional Sessions Judge, Special Court, Kaithal, are taken on record as Annexure P-2 (colly).

(3.) Petitioner has approached this Court under Article 226 of the Constitution of India read with Sec. 3 (1) (d) of the Haryana Good Conduct Prisoners (Temporary Release), Act, 1988 (for brevity hereinafter referred to as "the Good Conduct Act") for quashing of order dtd. 2/9/2021, Annexure P-1, passed by Divisioinal Commissioner, Karnal Division, Karnal-respondent No.2, whereby application of the petitioner for release on parole has been rejected.