KANWALJIT SINGH AHLUWALIA,J. - (1.) The present writ petition has been filed under Article 226 of the Constitution of India, praying that the orders passed by the respondents, whereby first parole to the petitioner for twenty days has been refused, be set aside.
(2.) The petitioner, herein, was tried for offences under Sections 420 and 120-B IPC. The sentence of three years awarded upon the petitioner has attained finality. As per the custody certified issued by Superintendent, Central Jail, Jaipur to the learned Public Prosecutor, petitioner as on today has undergone two years, five months and twenty-six days along with remission.
(3.) The authorities below have refused to grant parole to the petitioner on the ground that in May, 2017, the petitioner had not executed work allotted to him in Udhyogshala.;