SATISH KUMAR Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) This petition has been filed praying for direction to set aside order dated 20.06.2017 passed by respondent No.2, whereby the application of the petitioner for release on parole to enable him to perform the last rites of his mother, who died on 15.06.2017, have been rejected.

(2.) The petitioner, who is involved in FIR No.43, dated 08.04.2015, under Section 304-B, 34 IPC, registered at P.S. Shahzadpur, Ambala has been sentenced to undergo rigors imprisonment for 10 years and is presently lodged in Central Jail, Ambala.

(3.) It is stated that the mother of the petitioner died on 15.06.2017. He filed an application for parole to enable him to perform last rites of his mother but the same was rejected vide order dated 20.06.2017 on the ground that under Rule 4 of the Haryana Good Conduct Prisoners (Tempoary Release) Rules, 2007, a prisoner shall not be entitled for parole till he has completed one year imprionsment after conviction. The petitioner was convicted on 27.02.2017.