VED PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for issuance of direction to the respondents to release the petitioner/prisoner under Section 3 or 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 on personal bonds.

(2.) THE petitioner is undergoing sentence on his conviction under Section 302 IPC and has been sentenced to undergo life imprisonment.

(3.) THE petitioner claims that vide order dated 15/16.03.2015, the petitioner was ordered to be released under Section 3 and 4 of the Act, 1988 on parole of six weeks subject to the following conditions: -