S.N.SATYANARAYANA,J. - (1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic.
(2.) The petitioner, who is 13th accused in SC No.51 of 2015 on the file of Addl. Sessions Judge, Hisar, has come in this petition impugning order dated 28.08.2020 of the 4 th respondent-Commissioner, Gurugram Division, Gurugram, in rejecting the application of the petitioner for parole for a period of four weeks.
(3.) The admitted facts are as under:-;