Kashmiri Lal vs State Of Haryana And Others

Rajiv Narain Raina, J

Written statement by way of affidavit of Rajender Singh, Deputy Superintendent, District Jail, Yamuna Nagar filed on behalf of respondent Nos.1 to 5 today in Court is taken on record. Copy thereof supplied to the learned counsel for the petitioner.

Through this petition, the petitioner has prayed for temporary release on the ground of marriages of son and daughter of his sister fixed for 04.10.2019 and 05.10.2019. Representation dated 11.09.2019 (P-4) filed by the petitioner has been rejected by respondent No.4.

The petitioner was convicted and sentenced to undergo rigorous imprisonment for life under Sections 302 and 149 IPC, in case FIR No.226 dated 28. 11.2013 registered at Police Station, Sadar, Yamuna Nagar Criminal appeal filed by the petitioner against his conviction is pending in this Court.

Learned counsel submits that the petitioner was granted parole for house repairs in the month of January, 2019.

Instructions issued by the Government of Haryana permit parole in cases of marriage of children of sister and, therefore, I find no reason to decline the parole to the petitioner to attend various ceremonies to be held in the village.

In view of the above, the petition is allowed. The petitioner is granted parole for two weeks from the date of release to the satisfaction of the District Magistrate concerned, who is further directed to impose such conditions as may be required in the Jail Manual toward the ends of securing the presence of the petitioner in jail after the period of parole is over and done with and the temporary release is not misused.

Ordered accordingly.