MOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed praying for quashing of impugned order dtd. 10/7/2025 (Ann ex Lire P-3) whereby respondent No.3 has declined the grant of emergency Medical parole to the petitioner. Further prayer has been made for directing the official respondents to grant emergency medical parole to the petitioner for 08 weeks.

(2.) It has been contended by learned counsel for the petitioner that the petitioner was prosecuted in FIR No. 46, dtd. 22/1/2017, under Ss. 148, 149, 302, 326, 120-B of I PC and Ss. 25, 54, 59 of Anns Act, registered at Police Station Hansi City, District Hisar, He has submitted that the petitioner was convicted vide order dtd. 16/11/2019 and sentenced to undergo life imprisonment by the learned trial Court vide order dtd. 18/11/2019. He has submitted that the appeal bearing CRA-D-3 9-2020 filed by the petitioner before this Court was dismissed vide order dtd. 3/5/2023. He has submitted that the petitioner had undergone the surgery of his leg due to some complications in the same. He has submitted that post surgery, the petitioner suffered from infection and to recover for it, he prays for the parole of 02 weeks. He has submitted that the petitioner filed, an application for granting him parole for 08 weeks, however the same was rejected by the respondent-authorities vide impugned order dtd. 10/7/2025. He has relied upon the judgment passed by Hon'ble the Division Bench of this Court in "Lekhraj @ Lalmani @ Lulu vs State of Haryana''. CRWP No. 1175 of 2024, decided on 8/2/2024 and thus has submitted that here was nothing on the record to substantiate the ground rejecting parole of the petitioner and hence in view of the law settled, the impugned order being unsustainable in the eyes of law deserves to be set aside and the petitioner be directed to be released on parole for 08 weeks.

(3.) The State was directed to verify the same and to file status report