BHAGAT SINGH @ BALLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner assails order dtd. 29/10/2024 (Annexure P-1) vide which his claim for grant of parole for 8 weeks to meet his family has been declined by the Divisional Commissioner, Rohtak Division, Rohtak.

(2.) A few facts necessary to notice for disposal of this petition are that the petitioner stands convicted for having committed offences punishable under Ss. 302, 307, 326, 449, 326, 34 IPC and 25 of the Arms Act vide judgment dtd. 21/9/2010 passed by learned Additional Sessions Judge, Rohtak in a matter arising out of FIR No.179 dtd. 3/6/2007 registered at Police Station Civil Lines, Rohtak, under Ss. 302, 307, 323, 325, 326, 452, 120-B, 34 IPC and Sec. 25 of the Arms Act and has been sentenced as under:

(3.) While the petitioner was serving his sentence, he had been granted furlough for 3 weeks and was released on 5/3/2014 from jail with a direction to surrender back on 27/3/2014, but he did not surrender back and absconded. It was only after about 5 years that he came to be arrested and was lodged in jail on 16/4/2019. Ever since his re-arrest on 16/4/2019, the petitioner is in jail.