SATNAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RESPONDENTS have not filed any reply till date. The convict's son, the petitioner, has filed this petition for granting emergency parole to his father Rachhpal Singh. Petitioner's marriage is to be performed on December 13, 1995. His father Rachhpal Singh was arrested on May 28, 1993, for an offence of murder. He was convicted for this offence on September 20, 1995. During trial he was on bail. He is not convicted of any jail offence. The convict submitted a petition on November 2, 1 995 (Annexure P -1) for granting him emergency parole to perform the marriage of his son, the petitioner. The respondents have not yet decided his petition.

(2.) CONSIDERING the above facts as well as the fact that the date of marriage is December 13, 1995, the petition is allowed. If the convict, Rachhpal Singh, submits bail bonds to the satisfaction of the District Magistrate, Kurukshetra, he be released on parole for four weeks to perform the marriage of his son. After availing this period, the convict is directed to re surrender before the concerned authority.

(3.) COPY of the order be given dasti to the petitioner on usual payment. Petition allowed.