RAMESH @ AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was convicted in case FIR No. 123 dtd. 30/4/2008 registered under Ss. 302,397,396,307 IPC and 25 of Arms Act at Police Station Punhana, District Mewat and was sentenced to undergo rigorous imprisonment for life by the trial Court. Thereafter, an appeal was filed before this Court, which is still pending.

(2.) The marriage of the petitioner was fixed for 18/2/2018 and accordingly he submitted an application before the Superintendent of District Jail, Faridabad on 1/2/2018 for grant of four weeks parole to enable him to perform his own marriage. The request of the petitioner was rejected. Thereafter, the filed C.W.P. No. 3315 of 2018 before this Court, which was allowed vide order dtd. 16/2/2018 and parole for a period of two days was granted but in police custody. After solemnization of marriage on 18/2/2018, in compliance of direction issued by this Court, respondent No.3 forwarded the parole case of the petitioner to respondent No.2 for extension of period of parole for further two weeks but the same was denied on the ground that he is involved in many cases and one case under Sec. 42 of Prisons Act was also registered against him while he was in jail. It was also mentioned that in case, the petitioner is released on parole, he may abscond.

(3.) Learned counsel for the petitioner submits that the claim of the petitioner has wrongly been rejected, whereas, there is nothing on record to show that he may abscond. Learned counsel further submits that the petitioner has never misused the concession of bail or parole and he is ready to comply with all the terms and conditions to be imposed by this Court or by the jail authorities.