SACHIN @ LUCKY Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is convict in case FIR No. 02 dated 4.1.2016 registered under Section 4 of POCSO Act at Police Station Saha, District Ambala and sentenced to undergo rigorous imprisonment for a period of seven years with fine with default clause. Said judgment of conviction and order of sentence was challenged before this Court by way of filing an appeal, which is pending. The petitioner made a request to respondent No.3 to attend the marriage of his brother, which is scheduled for 29.4.2018 but it was declined. The petitioner has also annexed a copy of the marriage card and ration card showing the relationship of the petitioner with Ankush. Thereafter, the petitioner has approached this Court for grant of parole to attend the marriage of his brother.

(2.) Learned counsel for the petitioner contends that the petitioner is ready to abide by all the terms and conditions to be imposed by this Court and undertakes to surrender before the jail authorities as per direction issued by this Court. He also undertakes not to misuse the concession of parole.

(3.) In response to notice of motion, reply has been filed by learned counsel for respondent-State in Court today and the same is taken on record.