RAHUL RAISURANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition is for quashing of order dated 12.02.2018 (Annexure P-1) passed by the Commissioner, Faridabad Division, Faridabad, whereby request of petitioner for parole has been declined.

(2.) Briefly stated the facts are that the wife of the petitioner was on the family way and tentative date of delivery as stated by the doctor was 16.02018. The prayer is for grant of four weeks parole to enable to the petitioner to be present with his wife. Request of the petitioner has been declined only on the ground that in case he is released on furlough/parole there is possibility that he may commit any crime or may abscond. Nothing has been mentioned as to whether any such report was there or how chances of absconding of the petitioner are there.

(3.) Without issuing notice of motion learned State counsel was directed to get appropriate information in the case.