JASMER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed praying for direction to quash the order of the District Magistrate, Sirsa dtd. 25/1/2019 (Annexure P-2) whereby their application for parole has been rejected.

(2.) The petitioners are brothers. They have been convicted for offences under Sec. 148/323/324/325/307/149 IPC vide judgment and order dtd. 23/7/2018 of the Ld.Additional Sessions Judge, Sirsa. and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs.25,000.00. In default of payment of fine, they are to further undergo rigorous imprisonment for 3 months. Their appeal is pending.

(3.) They submitted an application for release on parole to attend the marriage of Karandeep Singh son of Komalpreet Kaur sister of the petitioners, which is fixed for 17/2/2019. The application was rejected by the District Magistrate, Sirsa vide impugned order on the ground that the petitioners had not completed one year sentence after conviction, which was required in terms of Rule 4 of the Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 (for short ("2007 Rules").