VIRENDER Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner was convicted and sentenced to undergo life imprisonment in case/FIR No. 124 dated 14.6.1994 under Section 302/34 IPC, P.S. Ganour, District Sonepat.

(2.) The instant petition has been filed for issuing directions to the respondents to extend the emergency parole granted to the petitioner for six weeks, to enable him to get treatment at PGI, Chandigarh.

(3.) It has been averred in this petition that the petitioner was released on parole on 15.11.2011 for six weeks and was to surrender on 28.12.2011. However, after his temporary release from jail on 15.11.2011, he was admitted in Emergency Ward at PGI, Chandigarh on 22.12.2011 and thereafter, the petitioner was undergoing treatment in Adult Gastroenterology Ward at PGI, Chandigarh. Since the petitioner was not in physical condition to surrender, the instant petition has been filed to further extend his period of parole for six months.