MANOJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRESENT criminal writ petition is directed against the order dated 8.1.2015 passed by the Commissioner, Ambala Division, Ambala (Annexure P -1), whereby application of the petitioner for grant of parole, was dismissed.

(2.) NOTICE of motion was issued and pursuant thereto, reply by way of affidavit dated 29.4.2015 was filed on behalf of the respondents.

(3.) LEARNED counsel for the petitioner submits that respondent No.2 has proceeded on a misconceived approach, while passing the impugned order. Petitioner was entitled for the benefit of parole.