Rakesh Kumar Garg, J. - (1.) Petitioner is a convict and undergoing sentence in case FIR No.187/03, under Section 376 (2)(g), 342 and 506 of the Indian Penal Code, registered at Police Station Dadri City in district Jail Bhiwani.
(2.) The petitioner was released on parole vide order dated 28.06.2007 for a period of six weeks. After having been so released, he had to surrender on the date fixed i.e.10.08.2007 but he did not surrender on the date fixed. Thus, he was charge sheeted and convicted under Sections 8 and 9 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.
(3.) The Judicial Magistrate Ist Class, Charkhi Dadri, District Bhiwani vide judgment dated 12.08.2010 has convicted the petitioner and vide order dated 13.08.2010 has sentenced the petitioner to undergo rigorous imprisonment for a period of two years with a fine of Rs. 2000/-and in default of payment of fine to further undergo rigorous imprisonment for three months.;