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Judgment
8 paragraphs · 198 wordsRaj Shekhar Attri , J
The petitioner has preferred the instant petition under Articles 226/227 of the Constitution of India read with Section 3 (1)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 for issuance of direction to the respondents to extend the parole period of the petitioner for 13 days more.
The written statement of Anil Kumar, Deputy Superintendent, District Jail, Jhajjar on behalf of respondents has been filed. Same is taken on record. Copy has been supplied.
The petitioner is seeking parole for the construction of his house. It has been argued that some portion of his house was demolished by the Gram Panchayat as it was stated to be the part of the illegal encroachment.
As per the photographs (Annexure P-1), the house is still under consutrcution and the presence of the petitioner is required.
In view of above, the parole period of the petitioner is extended for seven days. He is directed to surrender before the concerned jail authorities at 3:00 p.m. on 29.03.2019.
The instant petition stands disposed of accordingly.
A copy of this order be given dasti to the learned counsel for the petitioner under the signatures of Bench Secretary.