ANIL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) C.M. No.2708 Of 2018 This application has been moved for placing on record the representation (Annexure P-3) submitted by the petitioner for grant of parole.

(2.) C.M is allowed and Annexure P-3 is taken on record. CWP No.3756 of 2018

(3.) The petitioner is convict in case FIR No.374 dated 30.06.2014 under Sections 302, 120-B, 201, 202 and 377 of IPC registered at Police Station Sadar Dadri. He was convicted by the trial Court vide judgment dated 29.10.2015 and was sentenced to undergo rigorous imprisonment for life and a fine of Rs. 10,000/-. The appeal filed by the petitioner is pending before this Court after admission. He applied for grant of parole before the jail authorities in the month of November 2017. Learned counsel for the petitioner submits that the petitioner has availed parole earlier on two occasions and after availing parole, he surrendered before the authorities concerned. There are no adverse remarks against the petitioner by the jail authorities as he never misused the concession of parole. Learned counsel also submits that the application moved by the petitioner was forwarded by the Jail Superintendent, District Jail Bhiwani to respondents No.2 and 3 but no action has been taken thereupon and the same is still pending.