JAGRAJ MOHAMMAD Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) (Oral)- The petition is filed praying for grant of parole to the petitioner, namely, Jagraj Mohammad for performing the last rites of his father Late Sh. Khushi Mohammad.

(2.) It has been contended in the petition that the petitioner and his family members approached the jail authorities for grant of parole. Wife of the petitioner also made representation to this Court. But no order was passed by the jail authorities granting parole to enable the petitioner to attend the last rites of his father.

(3.) It is admitted in the reply filed by the State of Punjab as well as the State of Haryana that the father of the petitioner died on 27.05.2015. Of course, both the States have come with the plea that the petitioner was convicted in N.D.P.S. cases. He is also facing trial for the jail offence for having possessed a mobile set during the surprise check by the jail authorities but both the States have not disputed the fact that the petitioner never misused the concession of parole already granted.