SANJEEV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner-Sanjeev Kumar has filed present petition under Article 226 /227 of the Constitution of India for issuance of a writ in the nature of mandamus for directing the respondents to release the petitioner on four weeks parole for marriage of Neha-daughter of his sister scheduled to be held on 15/16.02.2020.

(2.) The petitioner was convicted and sentenced by learned Additional Sessions Judge, Kurukshetra to undergo life imprisonment and to pay fine of Rs.50,000/- and in case of default of payment of fine to further undergo imprisonment for three years in case FIR No.128 dated 24.06.2006 registered under Section 302 read with Section 34 of the Indian Penal Code, 1860 (for short 'the IPC ') and Section 25 of the Arms Act, 1959 at Police Station Kurukshetra University, District Kurukshetra vide judgment of conviction and order of sentence dated 05.08.2008. His Appeal CRA-D-613-DB-2008 was dismissed by this Court on 12.12.2013. The petitioner was further convicted and sentenced to undergo life imprisonment and to pay fine of Rs.65,000/- and in case of default of payment of fine to further undergo imprisonment for two years and six months in case FIR No.138 dated 20.07.2006 registered under Sections 302 and 201 read with Section 34 of the IPC and Section 25 of the Arms Act, 1959 at Police Station Taraori, District Karnal by learned Additional Sessions Judge, Karnal vide judgment of conviction and order of sentence dated 26.05.2009. The petitioner, who is presently confined in District Jail, Karnal, has filed the present petition for issuance of writ of mandamus directing grant of parole.

(3.) The petitioner has averred in the petition that marriage of Neha, daughter of his sister, has been fixed with Virender from Ambala. The ladies sangeet will be performed on 15.02.2020 and the reception of Barat will be on 16.02.2020 at Community Hall, Near Sector-5, Kurukshetra Road, Pipli and the Bhat Ceremony will be performed before the marriage. Father of the petitioner has already expired. The petitioner has to perform the Bhat Ceremony and has to arrange the money, clothes and other necessary things and for the said purposes the petitioner requires four weeks parole. The mother of the petitioner also made a representation dated 01.01.2020 for parole of the petitioner to respondent No.4 who did not take any action on the same. The Sarpanch of the village Mirchaheri, District Kurukshetra has given certificate that there will be no disturbance of peace in the village if the petitioner gets parole. The case of the petitioner is covered under Section 3(1)(b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988. Therefore, writ in the nature of mandamus directing the respondents to release him on four weeks parole may be issued.