BRIJENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed praying for directions to quash the order of the Commissioner, Karnal Division, Karnal dtd. 4/6/2018 (Annexure P-1) whereby the application for release of the petitioner on furlough has been rejected. It has also been prayed that the respondents be directed to release the petitioner on furlough.

(2.) The petitioner is undergoing imprisonment for life in case FIR No.187 dtd. 27/3/2013 under Sec. 302/34 IPC, Police Station Gahraunda, District Karnal after his conviction by the Trial Court.

(3.) The petitioner submitted an application to the Superintendent, District Jail, Karnal for release on furlough to meet his family members. It was forwarded to the District Magistrate, Karnal. The District Magistrate, Karnal in his report mentioned that Superintendent of Police, Karnal had reported that the complainant party would be angry if the petitioner is released on furlough. This may disturb the peace of the village. The Commissioner, Karnal Division, Karnal agreed with the report and rejected the application of the petitioner for his release on furlough.