AMAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner, who is presently confined in District Jail, Sonepat, was convicted and sentenced to undergo life imprisonment by the learned Addl. Sessions Judge, Rohtak on 30.7.1990. He has undergone more than seven years actual sentence of life imprisonment including the trial period and he had not committed any jail offence so far. The case of the petitioner to avail furlough for 2 weeks under Section 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short the 'Act'), was recommended by respondent No. 2 to respondent No. 1 and District Magistrate, Rohtak, vide letter No. 643/R, dated 5.12.1995. However, the request of the petitioner was declined by respondent No. 1 vide Annexure P.1, dated 21.3.1996, for the following reasons :-

(2.) BY way of amended petition the petitioner has sought the quashment of the order Annexure P.1, dated 23.1.1996 and for issuance of direction to the respondents to release him on furlough for a period of 2 week is under section 4 of the Act.

(3.) I have heard the learned counsel for the parties at length and have also gone through the record carefully.