RASHID Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE learned counsel for the State has filed reply of Sh.Kulbir Singh, Superintendent, District Jail, Gurgaon on behalf of respondents No. 1 to 3. The same is taken on record. Heard learned counsel for the parties.

(2.) CRIMINAL writ petition has been filed by the petitioner for grant of emergency parole to him to celebrate the marriage of his sister namely, Sabina with Abdul Majid.

(3.) THE petitioner was arrested by the police of Police Station Tauru, District Mewat in case FIR No. 354 dated 01.11.2011 for having committed an offence punishable under Section 302 IPC. He was convicted and sentenced by the learned Additional Sessions Judge, Mewat to life imprisonment vide judgment dated 16.12.2014 and order dated 18.12.2014. Criminal Appeal No.D -61 -DB of 2015 filed by him is pending in this Court. While undergoing life imprisonment, the father of the petitioner submitted an application (Annexure P - 1) for allowing parole to the petitioner to celebrate the marriage of his sister namely, Sabina, which is fixed for 22.5.2015 and 23.5.2015.