IQBAL AHMAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition is filed by the petitioner seeking emergency parole for four weeks for attending marriage of his real brother fixed for 23/11/2021.

(2.) It is not in dispute that the petitioner had been convicted vide judgement and order dt. 23/12/2020 and 6/1/2021 respectively passed by the learned Additional Sessions Judge, Panchkula in case No. SC/16/2017, FIR No. 107 dt. 5/7/2016, under Ss. 460, 302 read with Sec. 34, Sec. 394 read with Sec. 397 and Sec. 120-B IPC. The petitioner had preferred an appeal bearing No.CRA-D-215-2021 which was admitted and recovery of fine was stayed vide order dt. 23/4/2021 passed by this Court.

(3.) According to the petitioner, his real brother, namely; Gurchasham Mustaq Ahmed is getting married on 23/11/2021 at District Badau, Uttar Pradesh and the petitioner wants to attend the said marriage as his presence is said to be required for conducting certain rites and ceremonies of the marriage of the real brother.