MUKESH @ MOTA Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The Petitioner, who has been convicted for an offence under Section 302 IPC and undergoing sentence of life imprisonment in District Jail, Gurgaon, has filed the instant petition for issuing directions to the Respondents to grant him emergency parole for four weeks under \ 3(1)(a) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 in case FIR No. 68 dated 3.9.2008 under Sections 302/201/120-B/34 IPC registered at P.S. Jatusana, District Rewari.

(2.) It is the case of the Petitioner that his presence is very much required as he has to get his wife admitted in the hospital for treatment as she is a psychiatry patient. It has been alleged that the father of the Petitioner is mentally upset and the family of the Petitioner is being looked after by his grandfather, who is about 75 years of age. It has been further alleged that since there is no other able member in the family of the Petitioner to get the wife of the Petitioner admitted in the hospital at Delhi, therefore, four weeks emergency parole may be granted to the Petitioner.

(3.) After hearing learned Counsel for the Petitioner and going through the contents of the writ petition, we do not find any merit in this petition. Admittedly, the Petitioner has been convicted and sentenced in the aforesaid case by the Addl. Sessions Judge, Rewari on 8.10.2010. Till date the Petitioner has not completed one year of his imprisonment after conviction and has not earned his first annual good conduct remission, as provided under Rule 4 (1) of the Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007. Therefore, we are not inclined to grant the concession of parole to the Petitioner, at this stage.