RAEES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Deputy Advocate General for the State.

(2.) The instant writ petition is preferred by the petitioner to seek a direction from this Court to direct the State Authorities to consider his case for grant of parole on the ground of illness of his mother.

(3.) Learned Deputy Advocate General would take this Court through Rule 504 of the Uttarakhand Jail Manual (Rules), 2023, which deals with 'Parole and Furlough'. Rule 504(ii) deals with objectives of releasing a prisoner on parole and furlough, and the same are detailed in clauses (a) to (h). Rule 504(ii)(c) enables the authorities to release the prisoner on parole or furlough to maintain and develop self confidence.