IRSHAD Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has prayed for parole in terms of the provisions of Section 3 (1) (b) of the Haryana Good Conduct Prisoners (Temporary Release), Act 1988 (hereinafter referred to as 'the Act').

(2.) In brief, the petitioner was convicted and sentenced by the Court of learned Additional Sessions Judge, Rewari vide order dated 06.10.2017 for life imprisonment in a case registered vide FIR No. 131 dated 23.04.2016 under Sections 148/149/302 IPC registered at Police Station Dharuhera, Rewari.

(3.) The petitioner is a resident of Village Chilghatal, Police Station (Bhiwadi), District Alwar, Rajasthan and at present he is lodged in the District Jail, Gurugram. He has challenged his conviction and sentence by way of criminal appeal before this Court bearing No. CRA-D-997-DB of 2017 which has been admitted on 08.11.2017 and is pending adjudication.