RAJESH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Prayer in this petition is for grant of emergency parole for 04 weeks on account of marriage of sister (bua's daughter) of the petitioner.

(2.) Brief facts of the case are that the petitioner was convicted in criminal complaint No.264 dated 02.01.2014 titled as Madan Lal Vs. Rajesh Attri under Section 138 of the Negotiable Instruments Act (for short 'N.I. Act') and was sentenced to undergo R.I. for one year. The appeal filed by the petitioner was dismissed vide order dated 13.07.2017 passed by the Additional Sessions Judge, Karnal. No appeal has been filed challenging the aforesaid judgments passed by the Courts below and the appellant is undergoing the sentence i.e. 01 year R.I as awarded by the trial Court.

(3.) The present petition has been filed challenging the action of the respondents, as the emergency parole applied by the petitioner, vide Annexure P-1, has not been granted, though he has to attend the marriage in his family for the purpose of performing certain ceremonies.