DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition under Articles 226/227 of the Constitution of India, the petitioner has challenged order dated December 31, 2024 (dispatched on 9/1/2025) (Annexure P-5), whereby application of the petitioner for release of parole, has been dismissed.

(2.) Learned counsel for the petitioner submits that the petitioner has been convicted under Ss. 302 read with Sec. 120-B and 201 IPC in FIR No.542 dtd. 26/9/2018 registered at Police Station Sadar Sonipat. The petitioner was sentenced to undergo rigorous imprisonment for life along with fine.

(3.) Learned counsel for the petitioner submits that there is no other case pending against the petitioner nor has any case been registered against him. The petitioner has also committed no jail offence during the period of incarceration. The petitioner made an application for grant of parole on October 16, 2024. The same was rejected by an order dated December 31, 2024 (Annexure P-5).