SURYA KANT,J - (1.) NOTICE of motion.
(2.) SHRI Tarun Aggarwal, learned Sr. Dy. Advocate General, Haryana accepts notice. The petitioner, who is undergoing 12 years RI in an NDPS Act, is aggrieved at the order dated January 18, 2007 (Annexure P-3) passed by the Director General of Prisons, Haryana denying him parole for house repair on the ground that as per the report of the District Magistrate, Fatehabad, there is an apprehension that the petitioner may abscond.
(3.) TO dislodge the above noticed apprehension expressed by the authorities, the petitioner has averred that he has a family consisting of wife and minor children as is apparent from the ration card (Annexure P-1) and he also owns the agricultural land in the village. The petitioner is stated to be in jail since 11.1.2003 and according to his learned counsel's assertion, he is not involved in any other case of this kind or otherwise.;