MANNU ALIAS YASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India read with Sections 3 (1) (d) and 3 (2) (b) of Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, for direction to the respondents to release the petitioner on parole for four weeks to attend the medically scheduled delivery of his wife.

(2.) Learned State counsel contends that the petitioner has not completed one year of imprisonment after his conviction and thus his case is not covered under Section 4 (1) of the Haryana Good Conduct Prisoners (Temporary Release), Rules, 2007.

(3.) On the other hand, learned counsel for the petitioner relies upon the judgment of this Court rendered in CRWP No.70 of 2017, titled as 'Parveen @ Billa vs. State of Haryana' wherein the petitioner has been released on parole for a period of 10 days. The relevant portion of the aforesaid judgment reads as under:-