RAJU Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Learned counsel for the State has filed reply by way of an affidavit of Sh. Sher Singh, Superintendent of Prison, District Prison, Karnal on behalf of respondents No. 1 to 3. The same is taken on record.

(2.) The petitioner seeks temporary release on parole for a period of four weeks for attending the joint weddings of his nephew and niece which are to be solemnized according to the wedding card (Annexure P-1) on 07.12.2015 and 08.12.2015.

(3.) The petitioner has been convicted and sentenced to undergo life imprisonment, besides, pay a fine of Rs. 5,000/- and in default thereof undergo rigorous imprisonment for three months in Complaint Case No. 30/2007 of 21.04.2009. Against the said order of conviction and sentence an appeal i.e. CRA-D-709-DB-2009 was filed by the petitioner, which has been dismissed by this Court on 06.11.2013.The petitioner is the maternal uncle of Meena and her brother Ravikant whose joint marriages are to be solemnized on 07.12.2015 and 08.12.2015. Therefore, he has prayed for four weeks temporary release on parole.