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Judgment
5 paragraphs · 243 wordsRajiv Narain Raina, J
The petitioner has filed this petition seeking parole in FIR No.207 dated 2.6.2014 registered under Section 302, 216, 120-B/34 of the IPC and Section 25 of the Arms Act. The petitioner has been convicted and is lodged in District Jail, Jhajjar.
A short reply has been filed by the Deputy Superintendent, District Jail Jhajjar which is taken on record. The verification report of the SHO, P.S. Sadar Gohana attached with the short reply confirms that farewell of the marriage ofpetitioner's sister is on 8.11.2019. Learned counsel for the petitioner states at the bar that the marriage will solemnize on 7.11.2019 while farewell is on 8.11.2019.
In view of the above, this petition is accepted and the petitioner is granted the benefit of parole for an emergent social commitment and is temporarily released on parole for a period of two weeks from 7.11.2019 at 11.00 a.m. He is permitted to furnish bail bonds to the satisfaction of the Duty Magistrate, Jhajjar as furnishing bail bond before the District Magistrate would delay the matter and frustrate the purpose of this order. The Duty Magistrate, Jhajjar is further directed to impose such conditions as are required to secure the presence of the petitioner in jail before the period of parole expires.
The time being short, copy of this order be given dasti to the learned counsel for the parties duly attested by the Bench Secretary of this Court.