AI Structured Summary
Not yet generated for this judgment
Judgment
Contention of learned counsel for the petitioner is that
petitioner was convicted and sentenced life imprisonment by the
learned Special Judge, SC/ST Cases, Alwar in sessions case
no.132/2011 for the offence under Section 302 IPC vide its
judgement and order of conviction dated 24.01.2017. Petitioner
was behind judicial custody during trial and after conviction he is
continuously behind judicial custody and at present serving the
sentence at District Jail, Alwar.
It is contended that petitioner''s wife Patashi Devi is seriously
ill from mills hydronephrosis and there is a calculus of 7 MM seen
in middle part of the right ureter and her treatment was
undergoing at Government Primary Health Centre, Bansur, District
Alwar. Doctor advised operation of middle part of the right ureter.
It is therefore prayed that petitioner may be released on emergent
parole for a period of one month for operation of his wife.
Learned Additional Advocate General opposed the writ
petition.
Having heard learned counsel for the petitioner and learned
Additional Advocate General, we find that this matter ought to
receive consideration of the District Collector, Alwar, who has the
power to consider and grant the request for emergent parole in
appropriate cases.
It would be open to the petitioner to make fresh application
along with all the relevant documents to the District Collector,
Alwar, who shall consider and decide the application within one
week from the date of its making.
The writ petition is disposed off.