RAHUL DESHWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The request made by the petitioner for releasing on parole has been turned down by the respondents constraining him to file the instant petition for grant of the following reliefs:-

(2.) The petitioner was not released on parole due to non-recommendation of his case by the District Magistrate, Rohtak, District Haryana. Even though, the report is not annexed with the petition, however, a copy thereof has been appended along with the reply and the relevant text thereof reads as under-

(3.) It would be noticed that the report of the District Magistrate is based upon the information as imparted by the Superintendent of Police, Rohtak vide letter dtd. 22/7/2021 and the relevant portion whereof reads as under:-