N. KUMARESAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the Learned Counsel appearing for the Petitioner and the Learned Additional Government Pleader appearing for the Respondents.

(2.) ACCORDING to the Petitioner, his Uncle Azhagar @ Pal Azhagar, (Prisoner No. 24503 of Vellore Central Prison) is a Life Convict Prisoner. He was convicted in three different Sessions Cases, in S.C. No. 215 of 1990, S.C. No. 158 of 1993 and S.C. No. 333 of 1997, by the trial Court concerned and as such, he had already undergone more than 24 years of imprisonment, as a Life Convict.

(3.) THE grievance of the Petitioner is that his Uncle is the only son to his Mother Ariyammal and he has to do Religious Rituals, including the Celebration of '30th Day' Ceremony of his deceased mother. As such, for and on behalf of his Uncle viz., Azhagar @ Pal Azhagar, Son of Chithiah Thevar, aged about 51 years (Life Convict, now confined in Central Prison, Vellore, as Prisoner No. 24503), the Petitioner seeks Parole for a period of two weeks from 21.10.2014, to enable his Uncle to attend the Celebration of '30th Day' Ceremony of his deceased mother Ariyammal, to be held on 23.10.2014.