DINESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed for quashing/setting aside the order dated 07.08.2018 (Annexure P-1) passed by the Commissioner, Karnal Division, Karnal, whereby the application of the petitioner for grant of parole for house repair has been declined.

(2.) The petitioner is undergoing life imprisonment in case FIR No.09 dated 12.02.2000 under Sections 302/34 IPC, Police Station Sadar, District Sonepat consequent upon his conviction in the said case vide judgment dated 4.12.2003.

(3.) The petitioner submitted an application for release on parole for house repair. The District Magistrate, Sonepat vide letter dated 20.07.2018 in view of the report of the Superintendent of Police, Sonepat and Tehsildar, Sonepat did not recommend his case for release on parole. Consequently, the Commissioner vide the impugned order rejected the same.