ANKIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present Criminal Writ Petition filed under Sec. 226/227 of the Constitution of India read with Sec. 5 (1) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 2022 (for short the Act of 2022') is for grant of emergency parole to the petitioner by quashing the order dtd. 29/12/2024, passed by the Deputy Jail Superintendent, District Jail, Karnal (Annexure P-3).

(2.) The petitioner is a convict and is undergoing sentence as per the judgment of conviction and order of sentence dtd. 3/9/2024 passed by the learned Additional Sessions Judge, Karnal in FIR No. 977, dtd. 30/11/2018, under Sec. 302/120-B, 468/34, 471/34, 201/120-B IPC and 25(1A) of the Indian Penal Code, 1860, registered at Police Station Assandh, District Karnal. The appeal filed by the petitioner assailing the findings of conviction and order of sentence has been admitted by this Court.

(3.) Learned counsel for the State has filed the custody certificate of the petitioner reflecting therein that the petitioner has actually undergone 06 years, 01 month and 09 days of his sentence.