HARIOM @ KALU Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Reply filed on behalf of the respondents is taken on record.

(2.) Petitioner-Hariom @ Kalu, who was convicted under Section 302 read with Section 34 IPC, moves this writ petition praying for emergency parole under Section 3 (1) (d) of the Haryana Good Conduct Prisoner's Temporary Release Act, 1988 to attend the last rites ceremony of his mother, which is fixed for 09.03.2017.

(3.) Reply was filed by the State. It has been admitted that the last rites ceremony of the mother of the petitioner is going to be held on 09.02017 in the house of the petitioner.