SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video-conferencing in the light of the pandemic COVID-19 situation and as per instructions.

(2.) The petitioner has approached this Court under Articles 226/227 of the Constitution of India along with Section 3(1) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, for issuance of a writ in the nature of certiorari for setting aside the order dated 15.05.2020 (Annexure P-2) passed by respondent No.5, whereby application dated 27.04.2020 (Annexure P-1) to release the petitioner on parole for performing last rites of his deceased father, had been dismissed. Further prayer is made for issuance of a writ in the nature of mandamus by directing the respondents to release the petitioner on parole for a period of four weeks for doing the last rites of his deceased father.

(3.) Learned counsel for the State has filed reply through e-mail and the same is taken of record. Copy thereof has been supplied to the counsel opposite.