RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure (in short 'the Code') seeking parole for a period of six weeks on the ground that the mother of the petitioner is cancer patient and the petitioner wants to serve his mother during her serious illness.

(2.) NOTICE of this application was issued to the Advocate General, Haryana. Reply has been filed on behalf of the State. In reply, it has been stated that the petitioner is a dare-devil person and in the event of temporary release any mishap could occur. In support of this averment the learned AAG has drawn my attention to Annexure R-3, which is based on the report submitted by the police.

(3.) FROM the record I find that averments made in the reply that "the petitioner is a dare-devil person and in the event of his temporary release any mishap could occur," is not supported by any material on record. Since the mother of the petitioner is seriously ill and the allegations made in the reply are not supported by any material, I am of the view that it is a fit case for grant of parole. Accordingly, I direct that the petitioner shall be released temporarily on parole for a period of four weeks from the date of his release on his furnishing bail bond in the sum of Rs. 25,000/- with one surety of the like amount to the satisfaction of the District Magistrate, Rohtak, with an undertaking to keep peace and be of good behaviour during the said period. With this order, this petition stands disposed of.