LAWS(DLH)-2019-10-277

RANBIR SINGH Vs. STATE

Decided On October 16, 2019
RANBIR SINGH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Parole of six weeks is sought by petitioner in this petition.

(2.) Learned counsel for petitioner submits that mother of petitioner expired on 1st October, 2019 and her satarvi is scheduled on 20th October, 2019 and maha havan is to take place on 15th November, 2019.

(3.) Learned Additional Public Prosecutor for State submits that factum of death of petitioner's mother stands verified.