GURMAIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is undergoing sentence of imprisonment for life' under Section 302 IPC. The incident took place on 11.7.1982. He was sentenced on 29.9.1984. He was granted bail by the Supreme Court on 5.12.1988. His appeal before the Supreme Court was dismissed, and he entered the jail on 5.1.1996. Now he wants emergency parole to attend the wedding of the two daughters of his sister. The wedding is scheduled on 10th and 11th March, 1996. The Advocate appearing on behalf of the State of Haryana informs that he did not receive any reply. Under these circumstances, I am constrained to grant emergency parole to the petitioner for a span of seven days from the date of his release in order to enable him to attend the wedding ceremony of the daughters of his sister. The petitioner be released on parole as per the usual procedure Dasti.

(2.) IT is further directed that a copy of this order be sent to the Inspector General of Prisons, Haryana, Manimajra with a view to enable him to consider what action he would like to take against the concerned officer who, despite due notice, did not care to contract the Advocate General, Haryana, in order to put up the case on behalf of the State.