SATISH KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) By way of this petition, the petitioner has sought a writ in the nature of certiorari for quashing of the order dated 18.11.2019 (P-1) passed by respondent No.4 whereby benefit of parole to the petitioner has been denied. Also claimed is a writ in the nature of mandamus directing the respondents/State to grant the benefit of emergency parole to the petitioner for a period of three weeks on account of death of his mother-in-law.

(2.) The petitioner was convicted and sentenced to undergo life imprisonment under Sections 302/148/149/323/324/427/506 IPC in case FIR No.148 dated 12.10.2009 registered at Police Station Mullana, District Ambala. The appeal against conviction and sentence is pending before this Court.

(3.) The petitioner has sought emergency parole to attend the 13th day ritual following the death of his mother-in-law. She died and was cremated on 14.11.2019. The petitioner is serving life sentence for murder. He has been in jail since his conviction by the trial Court in the year 2015. He has undergone actual sentence for 04 years and 06 months as per the reply dated 23.11.2019 filed by the Deputy Superintendent, Central Jail, Ambala, on behalf of respondents No.l to 5, which is taken on record.