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Judgment
17 paragraphs · 154 wordsRule made returnable forthwith. Heard finally by consent of the learned counsels
appearing for the parties.
The extension of parole leave on the ground of
illness of the mother claimed by the petitioner/prisoner has
been rejected on the ground that the petitioner has failed to submit the original certificate evidencing the illness of the
mother.
This petition can be disposed of by granting
liberty to the prisoner to apply for fresh parole leave and such
application shall be considered by the authorities concerned
on its own merits in accordance with law. If such application
is made, the illness of the mother of the petitioner can be
verified from the authorities of the concerned Hospital.
Without verification, the application shall not be rejected.
With these observations, the writ petition is
disposed of. No orders as to costs.
The fees of the appointed counsel for the
petitioner is quantified at Rs.1,500/-.