DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed for grant of 3 weeks' parole to the petitioner under Sec. 3(1)(2) of The Haryana Good Conduct Prisoners (Temporary Release) Act, 2022 on account of the marriage of his daughter, which is stated to be fixed for 24th to 28/11/2022 (in short 'the Act').

(2.) It has been averred that the petitioner has been convicted by the Additional Sessions Judge, Fatehabad on 16/3/2022 in FIR No. 126 dtd. 1/6/2018 for the offences under Ss. 148, 149, 285, 364, 302, 201, 452 IPC and Ss. 25, 54 and 59 of the Arms Act.

(3.) The appeal is stated to be pending before this Court. Averments have been made that the marriage of the daughter has been fixed with one Yogesh for 24/11/2022 to 28/11/2022 and in such circumstances, the presence of the father is required.