RAJINDER Vs. COMMISSIONER, ROHTAK DIVISION, ROHTAK AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court for issuance of a direction to the respondents to allow him parole for a period of four weeks as his presence is required at the time of admission of his two children.

(2.) The petitioner is convict in case FIR No.179 dated 31.05.2003 registered under Sections 394, 397, 398, 302 Penal Code and Sec. 25 of the Arms Act at Police Station Gharaunda, District Karnal. He was convicted and sentenced to undergo life imprisonment by the Additional Sessions Judge, Karnal on 31.05.2003. The appeal against said judgment of conviction and order of sentence has also been dismissed by this Court.

(3.) Learned counsel for the petitioner submits that the petitioner is having two children, whose admission is required in the school. A representation to this effect was also made by the petitioner but no action has been taken thereupon so far.