RAJ KUMAR JASWAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the instant petition for grant of the following substantive reliefs:

(2.) Records reveal that the petitioner has been convicted for an offence punishable under Section 306 IPC wherein he was sentenced to undergo imprisonment for four years and the same was upheld by this Court in the appeal preferred by the petitioner which was registered as Criminal Appeal No. 663 of 2008.

(3.) The request of the petitioner for release on parole has been rejected for want of recommendations by the competent authority.