ANIL @ CHANNIS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Claiming that marriage of the petitioner is fixed for 12/11/2017, the instant petition under Article 226 of the Constitution of India, has been filed for release on emergency parole for 20 days.

(2.) The petitioner has been denied right to be released on parole on the ground that as per the Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 (for short "the Rules"), a prisoner is not entitled to apply for parole before completion of one year imprisonment after conviction and has earned his first annual good conduct remission under the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short "the Act").

(3.) Notice to Advocate General, Haryana.