HARI PARKASH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Petitioner has impugned the order dtd. 7/1/2019 passed by respondent no.2, namely, Commissioner, Rohtak Division, Rohtak, vide which, his prayer for parole for agricultural purpose has been declined. Petitioner further seeks mandamus for directing the respondents to grant him six weeks parole under Sec. 3(1)(C) Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.

(2.) Admittedly, the petitioner was convicted in a murder case. His appeal has been dismissed. He applied for parole, which was declined by the authorities. Against the said order, the petitioner approached this Court making the following observations:-

(3.) The impugned order dtd. 26/9/2017 was set aside and the Commissioner, Gurugram was directed to reconsider the case in the light of the observations made by the Court and pass a fresh order. Now, the fresh impugned order dtd. 7/1/2019 (Annexure P-9) has been passed.