DEEPAK Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The prayer in the present petition is for issuance of a writ in the nature of mandamus for direction to the respondents to release the petitioner on emergency parole for a period of four weeks for the purpose of admission of the children in school.

(2.) The petitioner has been convicted and sentenced for life in case FIR No.446 dated 21.11.2013 registered under Sections 148, 149, 307, 302, 427, 452, 120-B, 216 IPC and Section 27/54/59 of the Arms Act at Police Station Badshapur, District Gurgaon. After conviction by the trial Court, the petitioner filed an appeal before this Court, which is pending after admission. A representation was made by wife of the petitioner to the Superintendent, District Jail, Yamuna Nagar on 07.02.2018 through registered post to release the petitioner on parole for a period of four weeks for admission of the children but no action was taken thereupon.

(3.) Learned counsel for the petitioner submits that a certificate has been given by Sarpanch of the Village, wherein, an assurance has been given for maintaining peace in the Village during the period of parole. Neither the claim of the petitioner has been rejected nor granted. Learned counsel also submits that the admission is necessary for the welfare of the children and there is no other male member in the family to make arrangement of money for admission and to get the children admitted in school.