ANJU Vs. XXX

JUDGEMENT

(1.) This is a writ petition under article 226 of the Constitution of India r/w sec. 482 Cr.P.C. challenging the order dtd. 24/2/2022 passed by the competent authority, by which the application seeking parole, moved by the present petitioner, was not allowed. The relevant portion of the impugned order is reproduced hereunder:-

(2.) Notice was issued. I have heard the arguments. Learned counsel for the petitioner submits that the only reason for denial of the parole is that earlier when the emergency parole was granted to her, she could not surrender within time and she was sent to J.C. only on 27/8/2021. Learned counsel for the petitioner further submits that petitioner had already explained her compelling circumstances in a letter addressed to the Jail Superintendent. The relevant portion of the said apology letter dtd. 30/9/2021 is reproduced hereunder:-

(3.) It has been further submitted that the petitioner has to look after her mother as well as her two daughters. The elder daughter has got mental ailment issues and she is under treatment; copies of the treatment document have also been filed alongwith petition. The elder daughter is stated to be 15 years old and younger daughter is 13 years old and there is no one in the house of the petitioner to take care of them. The emergency parole was granted earlier during the period of Corona, as the petitioner was going through a difficult period, it caused delay in surrendering before the concerned authority on expiry of the emergency parole period.