PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the State has filed short reply by way of affidavit of Shri Sher Singh, Superintendent, District Jail, Karnal on behalf of respondents No. 1 to 3. The same is taken on record.

(2.) The petitioner by way of the present petition under Article 226 of the Constitution of India seeks emergency parole for four weeks on the ground that the marriage ceremony of his sister's daughter namely Vandana is to be solemnized on 29.01.2016. The copy of the marriage card (Annexure P-5) has been placed on record.

(3.) The petitioner was arrested in case FIR No. 300 dated 06.10.2012 registered at Police Station Sadar, Panipat for the offences punishable under Sections 364, 302, 201 and 34 of the Indian Penal Code ('IPC' - for short). He has been convicted and sentenced to life imprisonment by the learned Additional Sessions Judge, Panipat on 15.01.2015. The Criminal Appeal No. D-445- DB of 2015 is pending in this Court. The petitioner is the only brother of his sister Sukesh, who is married to Ranbir Singh. The marriage of the daughter of Sukesh and Ranbir Singh is to be solemnized. The sister of the petitioner namely Sukesh has addressed application (Annexure P-2) to the Superintendent, District Jail, Karnal for release of her brother (petitioner) on parole. The said application is endorsed by the Sarpanch, Gram Panchayat, Jhattipur (Panipat). The petitioner himself, it is stated, has filed an application (Annexure P-1) for his release on parole.