SANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present criminal writ petition has been filed by petitioner Sant Singh for grant of emergency parole to the petitioner under Sections 3 and 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (hereinafter referred to as the Act) for a period of two weeks on account of the death of his daughter-in-law Sinderjit Kaur, wife of Harbans Singh, in order to attend her last rites and ceremonies.

(2.) The petitioner was convicted for the offence punishable under Section 304-A IPC and is undergoing the sentence of one year at District Jail, Kurukshetra after the dismissal of his appeal against conviction as well as revision by this Court; that the daughter-in-law of the petitioner, namely, Sinderjit Kaur had expired on 10th July, 2015 at village Haibatpur. Copy of the death certificate (Annexure P-2) is attached herewith. That on the death of Sinderjit Kaur, the Gram Panchayat of village Haibatpur had made a representation to the Superintendent, District Jail, Kurukshetra for grant of parole but the Deputy Superintendent, District Jail, Kurukshetra dismissed the application by observing that the petitioner is not entitled to parole as per Section 4 sub-section (2) of the Parole Act, 2007 (which should be the Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007, and are hereinafter referred to as the Rules), as he was sentenced to imprisonment less than four years. It is further pleaded that in view of the urgency, the petitioner has approached this Court for seeking the redressal of his grievance and may be granted two weeks' parole on account of the death of his daughter-in-law.

(3.) The notice of this petition was issued to the respondent-State of Haryana.