BALWANT Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Present petition has been filed for quashing/setting aside the order dated 19.09.2018 (Annexure P-1) passed by the Commissioner, Rohtak Division, Rohtak, whereby the application of the petitioner for grant of agriculture parole has been declined.

(2.) The petitioner is undergoing rigorous imprisonment for 7 years in case FIR No.662 dated 27.10.2009 under Sections 398, 307, 332, 120-B IPC and Section 25 of the Arms Act, Police Station City Kaithal, District Kaithal consequent upon his conviction in the said case vide judgment dated 27.07.2012 of the Ld. Additional Sessions Judge, Kaithal.

(3.) The petitioner submitted an application for release on parole to the Superintendent, District Jail, Jhajjar. The Divisional Commissioner, Rohtak vide the impugned order rejected the application stating that the petitioner is a habitual offender and that he may commit any crime and peace can be disturbed if he is released on parole.