NATWAR LAL DAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is being taken up and heard on a video call.

(2.) Mandamus is prayed for commanding the Superintendent, Central Jail-1, Hisar, Haryana (respondent No.3) to temporarily release the petitioner on parole, in terms of Section 3(l)(a) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, ('the Act', for short), to attend the last rites of his father.

(3.) The petitioner was convicted under Sections 302/343/120-B of the Indian Penal Code by the learned Additional Sessions Judge, Hisar, and is currently undergoing imprisonment for life till natural death. His appeal (CRA-D-1154-2018) against conviction is pending before this Court. For, father of the petitioner, namely Shankar Das, died on 12.4.2020, his son moved the authority under the Act, seeking temporary release of the convict. Grievance of the petitioner is, for the said application continuous to remain pending, thus this petition.