OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners by way of present writ petition under Article 226 of the Constitution of India seek temporary release on parole to attend the last rites of their father, who died on 04.02.2015. The last rites are to be performed on 16.02.2015. It is submitted that after conviction of the petitioners in case FIR No.38 dated 11.05.2011 registered at police station, Nathusari Chopta, District Sirsa for the offences under Sections 302, 323, 148, 149 and 216 of the Indian Penal Code ('IPC' for short), they are undergoing life imprisonment at the District Jail, Sirsa. The petitioners have assailed their conviction and sentence by way of Crl. Appeal No.D -787 -DB of 2014, which is pending. While undergoing life imprisonment, it is stated that they have not committed any jail offence and their conduct has been very good.

(3.) THEY are permanent residents of village Nejia Khera, Block Nathusari Chopta, District Sirsa. The Gram Panchayat village Nejia Khera has submitted its report dated 04.02.2015 (Annexure P -2) requesting for fourteen days parole for the petitioners to attend the last rites of their father.