PARVEEN @ BILLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Reply by way of affidavit of Sh. Sher Singh, Superintendent, District Prisons, Karnal has been submitted in Court today. The same is taken on record.

(2.) Criminal writ petition has been filed by the petitioner seeking four weeks parole to attend the marriage of his sister's son ('bhanja') which is to be solemnized on 31.01.2017. In the said marriage ceremony, the petitioner being the maternal uncle of the bride is to perform the 'bhatt' ceremony.

(3.) The petitioner has been convicted by the learned Additional Sessions Judge, Panipat on 18.02016 in case FIR No.194 dated 19.05.2012 for the offences punishable under Sections 148, 149, 307, 302 and 120-B Indian Penal Code; besides, Section 25 of the Arms Act, 1959. He has been sentenced to undergo life imprisonment; besides, pay a fine of Rs.20,000/- and in default thereof undergo simple imprisonment for two years. Against the said conviction and sentence, the petitioner has filed Criminal Appeal No. D-489-DB of 2016, which is pending in this Court. At present, the petitioner is undergoing his life imprisonment in the said case.