SUMIT Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Prayer in this petition is for issuance of direction to the respondents to release the petitioner on emergency parole for a period of 04 weeks to enable him to get admission of his 02 children in a school.

(2.) The petitioner has been convicted and sentenced for life imprisonment in FIR No.446 dated 21.11.2013 registered under Sections 148, 149, 307, 302, 427, 452, 120-B, 216 IPC and 27/54/59 of the Arms Act. The petitioner filed an appeal i.e. CRA-D No.903-DB of 2017, which has been admitted by this Court and the same is still pending.

(3.) The wife of the petitioner applied for emergency parole for the petitioner vide representation dated 13.04.2018 (Annexure P1) along with a certificate issued by the Gram Panchayat, Behrampur, Sohana, District Gurgaon recommending that the petitioner be granted 1 of 6 parole for 04 weeks (28 days) and there is no apprehension of any breach of peace in the village, if the petitioner is granted parole.