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Judgment
Contention of learned counsel for the petitioner is that
petitioner is serving his sentence of life imprisonment in central
Jail Sewar, Bharatpur. Against the judgment of conviction and
sentence, he has filed appeal, which is pending.
It is contended that marriage of petitioner''s younger brother
namely Rajkumar (Raju) is going to be solemnized on 04.12.2017.
Petitioner''s father namely; Atar Singh has already died on
26.09.2007 and there is no other person in his family who can
make arrangement and manage the marriage. His mother is in her
old age who usually remains sick. A certificate has been issued by
the Sarpanch of concerned Gram Panchayat mentioning therein
that if he be released on parole then there will not be any
disturbance in the village. It is therefore prayed that petitioner be
granted emergent parole of 30 days.
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, Bharatpur, 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,
Bharatpur, who shall consider and decide the application within
five days from the date of its making.
The writ petition is disposed off.