JUDGEMENT
NIDHI GUPTA, J. -
(1.)The petitioner has filed the present Criminal Writ Petition under Article 226 of the Constitution of India, seeking the issuance of a writ in the nature of mandamus for directing the respondents to grant parole to the petitioner for 4 to 6 weeks to enable him to repair his old residential house, which is stated to be in a very bad condition. The petitioner has sought this concession u/s 3 (1) (d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (hereinafter 'Act of 1988'), read with Rule 8 of the Haryana Good Conduct Prisoners (Temporary Release), Rules, 2007.
(2.)Brief facts are that the petitioner has been convicted vide judgment of conviction and order of sentence dtd. 20/11/2019 passed by the ld. Additional Sessions Judge (Exclusive Court for Heinous Crimes against Women and Children), Jagadhari, Yamuna Nagar, and has been sentenced to undergo rigorous imprisonment for 14 years and to pay a fine of Rs.30,000.00 under Sec. 6 of the POCSO Act 2012, to undergo rigorous imprisonment for five years and to pay fine of Rs.10,000.00 under Sec. 366 IPC, and to undergo rigorous imprisonment for three years and pay a fine of Rs.5000.00 under Sec. 363 IPC, arising out of FIR No. 156 dtd. 6/5/2017, registered at Police StationFarak Pur, Yamunanagar.
(3.)It is stated that against above said order, the petitioner has filed Criminal Appeal No. CRA-D-111-2020 titled as 'Vikas versus State of Haryana' which is pending in this Court.
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