INDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) INDER Singh, petitioner who was imprisoned for life in a case under Section 302/34 IPC had filed a petition under Section 482 of the Code of Criminal Procedure for issuance of direction to respondent No. 2 to release him on emergency parole for two weeks to enable him to attend the marriage of his sister's daughters to be celebrated on 10/11.7.2000 which fact is supported by the Panchayatnama of the Gram Panchayat, Pichopa Kali, Bhiwani, as well as the invitation card. As per the averments made in the petition, the case of the petitioner for release on emergency had been forwarded by the Superintendent, District Jail, Bhiwani to respondent No. 1 and to District Magistrate, Bhiwani on 9.6.2000. It is averred that according to the instructions issued vide memo No. 38.18.78 JJ/5 dated 29.10.1979, the respondents are required to dispose of the case within 13 days and in emergency parole as and when received by the Government and as no reply has been received by the petitioner till date, he has approached this Court for the relief sought for.

(2.) AS no reply has been filed on behalf of the State, the averments made in the petition will have to be taken as correct. The petitioner being the only maternal uncle of the brides, his presence would be required at the time of marriage of his sister's daughters. I deem it a fit case in which the petitioner be released on parole for one week from 9.7.2000 to 16.7.2000 on his furnishing surety/bail bonds to the satisfaction of the C.J.M. Bhiwani that he will maintain peace and be of good behaviour during the period of parole and will surrender immediately after the expiry of the parole period. Ordered accordingly. Copy of the order after due attestation under the signatures of the Bench Secretary be given to the counsel for the petitioner. Petition allowed.