Irfan Ali vs Mujeebunnisa Begum

By way of this petition, the petitioner seeks extension of his parole for a further period of four months. As per the order dated 01-09-2014 passed by a learned Judge of this Court in W.P. No. 25031 of 2014, the representation of the petitioner for grant of extension of his parole is pending before the Government of Telangana. Taking note of the same, the learned judge extended the petitioner''s parole till 15-09-2014.

It is now stated by the learned GP for Home that the Government of Telangana is yet to take a decision upon the petitioner''s representation. Extension of parole is sought by the petitioner on the ground that his wife has been diagnosed with Cancer and that there is no other family member available to take care of her except him. In that view of the matter the parole granted to the petitioner shall stand extended till the disposal of his representation which is pending with the Government of Telangana. This extension shall however be subject to condition that the petitioner will not leave Hyderabad without the permission of this Court and will report to the Habeeb Nagar Police Station once in every week i.e., on Saturday, between 9-30 a.m. and 10.30 a.m. The Petitioner shall also inform the Station House Officer, Habeeb Nagar Police Station as to the place of his residence.