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Judgment
7 paragraphs · 240 wordsN.S. Sanjay Gowda, J
This petition is filed seeking for direction to the second respondent to release the husband of the petitioner Shri Shivappa @ Shivanand Fakirappa Madar (CTP No.2929) on emergency/regular parole for a period of four weeks.
The reason for parole is that the marriage of the daughter of the petitioner is scheduled on 2nd December 2021.
Learned HCGP contends that the | petitioner was granted parole leave on 09.07.2021 for a period of 30 days commencing from 10.07.2021 and ending on 08.08.2021. He submitted that since the Rules mandate that parole can be granted only if there is a gap of six months, the prayer of the petitioner cannot be granted.
It is not in dispute that the | petitioner has been granted parole on seven occasions, as could be seen from Annexures-E to E5. In my view, having regard to the fact that the marriage of the petitioner's daughter is scheduled on 2nd December 2021, it would be in the interest of justice that the husband of the petitioner be permitted to attend his daughter's marriage. The Corrected vide chamber Order dated 01.12.2021 Sd/-
(NSSGJ) petitioner is granted parole of three days commencing from husband husband of of the the 01.12.2021 to 04.12.2021. The | petitioner shall be released on parole on the same terms and conditions as had been done on 09.07.2021 vide Annexure-E.
The writ petition is disposed of accordingly.