RAKESH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This is a petition praying for a direction to release the petitioner on emergency parole for four weeks to arrange the admission of the son of the petitioner in academic institution/school.

(2.) As per the averments, the petitioner has been convicted and sentenced for life imprisonment in FIR No. 48 dated 14.05.2011 and he has filed an appeal i.e. CRA-D-761-DB of 2016; which is admitted and pending before this Court. It is further pleaded that the admission of the son of petitioner is due in Class VII in the month of April, 2018. The petitioner has to arrange the money for school admission, books, school uniform and other necessary things. The wife of the petitioner approached respondent No. 3; through a representation dated 23.03.2018, sent through a registered post, to grant the petitioner four weeks' parole for admission of son of the petitioner. But respondent No. 3 did not take any action till date.

(3.) Notice of motion was issued in the case. Learned State counsel has filed reply by way of a short affidavit of the Deputy Superintendent Jail, District Jail, Yamuna Nagar. In this reply, the averments regarding conviction and sentence are not disputed. However, it is mentioned that there are four FIRs lodged against the petitioner; while in custody; for possessing mobile phone in jail. Regarding admission of the son of the petitioner to Class VII, although nothing is mentioned in the reply as such, however, learned State counsel, on instructions from ASI Manvir, submits that the factum of the admission of the son of the petitioner to Class VII has been verified and it has been found that the son of the petitioner has passed Class VI and he intends to get the admission in Sarvodhya Coaching Campaign for Class VII.