NARENDER @ VICKY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India for issuance of a Writ in the nature of Mandamus directing the respondents No.2 to 5 to release the petitioner on parole for a period of six weeks, so as to enable him to make proper arrangements for the operation of his old aged mother, who is suffering from severe stomach pain and is undergoing treatment from PGIMS, Rohtak.

(2.) Learned counsel for the petitioner contends that the petitioner was convicted in a criminal case bearing FIR No.187, dtd. 27/7/2024, under Ss. 302, 148, 149,499,307 of IPC, registered at Police Station Meham, District Rohtak and was sentenced to undergo life imprisonment. Learned counsel for the petitioner contends that the father of the petitioner has already expired and his mother Smt.Ishwanti, aged about 71 years is living with him. His elder brother Surender lives separately with his family and does not take care of his mother. By referring to the medical record (Annexure P-1) issued by PGIMS, Rohtak, learned counsel submits that the mother of the petitioner is suffering from severe stomach pain and is undergoing treatment from PGIMS, Rohtak. Even, now the surgery has been advised by the doctors, but there is no one to take care of his mother and to provide her proper medical treatment and care. Learned counsel furhter submits that the petitioner had moved an application dtd. 8/11/2024 to the Superintendent District Jail, Rohtak, however, no action has been taken on the said application. Thus, the presence of the petitioner is required at home to make arrangements of funds for proper treatment of his old mother. He further contends that earlier also the petitioner had availed the concession of parole/furlough and had surrendered before the jail authorities in time. Even, no other criminal case is pending against the present petitioner and the petitioner has always maintained good conduct inside and outside the jail. Since, the mother of the petitioner is seriously ill and there is no other family member, the petitioner is entitled to be released on parole, in view of the provisions contained in Sec. 3 of the Haryana Good Conduct Prisoner's (Temporary Release) Act, 1962 (hereinafter referred to as the 'Act')

(3.) On the other hand learned State counsel has vehemently opposed the submissions made by learned counsel for the petitioner on the ground that the petitioner was earlier granted 10 weeks regular parole and he could only avail 3/4 weeks furlough in a calender year as per the Sec. 4 of the 'Act'. The petitioner had already availed 10 weeks regular parole with effect from 12/3/2024 to 22/5/2024 in the calender year i.e.2024, he was not entitled to be released on any kind of regular parole/furlough in the said year. However, she admits that the elder brother of the petitioner, aged about 50 years is living separately from his mother Smt. Ishwanti. Even, sister of the petitioner namely Anju, aged about 40 years is happily residing in her matrimonial home and the mother of the petitioner is living in the house of present petitioner only.