KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed challenging the order dated 21.08.2018 passed by the Commissioner, Rohtak Division, Rohtak by which request of the petitioner for grant of parole for house repair was declined.

(2.) The petitioner was convicted and sentenced to undergo life imprisonment under Section 302/34 IPC registered at Police Station Meham, District Rohtak. His Criminal Appeal No.D-896-DB of 2009 was dismissed on 17.01.2018.

(3.) A perusal of the impugned order dated 21.08.2018 as well as the reply filed by the State shows that several FIRs have been registered against the petitioner at different Police Stations. It has been further stated that the convict is a habitual offender and if he is released on parole, he may jump parole and disturb peace in the village and the society.