RAKESH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Mr. Ashish Yadav, Addl. A.G., Haryana has filed the reply by way of affidavit of Sh. Lakhbir Singh, Superintendent, Central Jail Ambala/respondent Nos. 1 to 3, which is taken on record.

(2.) Prayer made in the petition filed by convict-Rakesh Kumar under Articles 226/227 of the Constitution of India read with section 482 of Cr.P.C., 1973 read with Section 3(1)(b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (in short 'the Act'), is for releasing the petitioner on parole for a period of four weeks to perform the last ritual ceremonies on account of demise of his father, namely, Khana Ram, who unfortunately expired on 26.12.2017.

(3.) Learned counsel for the petitioner submits that the petitioner is confined in Central Jail Ambala owing to the conviction order dated 06.04.2010 and the criminal appeal bearing No. CRA-D-503-DB-2010 is pending adjudication. He was taken under the control and care of Jail Authorities to perform the funeral ceremony of his father for 48 hours i.e. from 28.12.2017 at 9.20 a.m. to 30.12.2017 at 9.10 a.m.