RAJNIKANT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) It is not in dispute that the order of release on parole is subject to good conduct and behaviour. However, the petitioner has not exhibited good behaviour as, in the past, when he was released on parole of 28 days, in the year 2010, he jumped the parole and surrendered only after 3 years, 2 months and 15 days.

(3.) Not only this, even complaint under Sec. 8 and 9 of the Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 was also filed against the petitioner before the learned Judicial Magistrate, First Class, District Kangra at Dharamshala and the petitioner was sentenced to undergo simple imprisonment for a period of 3 months vide warrant of committal dtd. 27/7/2015. Unfortunately, the petitioner has concealed these facts while drafting the instant petition.