RAJIV @ RAJA Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Heard.

(2.) The State has filed the report. The same is taken on record. Pending the disposal of the main petition for releasing the petitioner-convict on regular parole, the present application has been filed under Section 482 Cr.P.C., 1973 for releasing the petitioner on emergency parole for 14 days as his mother has expired on 31.12.2017. Her dead body is stated to be lying in mortuary. The petitioner is the elder son and he has to perform last rites and ceremonies. The report of the State was called for.

(3.) The State in its report has disclosed that Tripta Devi, mother of the petitioner, who was in custody in case FIR No. 133, dated 12.05.2006, under Sections 302, 364, 380, 381, 404 read with Section 34 IPC, registered at Police Station Division No. 5, Ludhiana and was undergoing life imprisonment in Central Jail, Kapurthala, expired during treatment in Govt. Medical College, Amritsar. Her dead body is lying in the Civil Hospital, Ludhiana.