ARUN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed praying for directions to quash the order of the Divisional Commissioner, Hisar dated 14.01.2019 (Annexure P-4) whereby the application for release of the petitioner on parole has been rejected. It has also been prayed that the respondents be directed to release the petitioner on parole.

(2.) The petitioner is undergoing imprisonment for life in case FIR No.215 dated 22.06.2010 under Sections 302/307 IPC and Section 25 of the Arms Act, Police Station Bahadurgarh, District Jhajjar after his conviction by the Trial Court.

(3.) The petitioner submitted an application to the Superintendent, Central Jail-1, Hisar for his release on parole for conjugal visit and procreation. It was rejected vide order dated 26.09.2018 on the ground that parole cannot be granted during pendency of other cases. He filed CWP No.26437 of 2018, which was disposed of on 17.10.2018 on the statement of learned State Counsel that fresh order shall be passed by the competent authority after considering the plea of the petitioner. Thereafter his request for parole has been rejected vide the impugned order dated 10.01.2019 (Annexure P-4) passed by Divisional Commissioner, Hisar.