UMED Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions. With the consent of the counsel for the parties, the instant petition is taken up for final disposal today itself.

(2.) Petitioner stands convicted vide judgment dtd. 2/3/2021 passed by the learned Additional Sessions Judge, Hisar and has been sentenced to undergo RI for life in case FIR No.75, dtd. 14/3/2017, under Ss. 147/148/149/323/325/506/302/307 IPC and Ss. 25/27 of the Arms Act, registered at Police Station Sadar Hansi, District Hisar.

(3.) Instant petition has been filed assailing the order dtd. 24/1/2022 (Annexure P-1) passed by the Superintendent of Prison, Central Prison-I, Hisar in terms of which an application preferred by the brother-in- law of the petitioner seeking concession of parole to the petitioner to attend the marriage of his niece and nephew has been declined. Counsel for the parties have been heard at length.