PAL SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India for issuing a writ in the nature of certiorari for quashing the order dtd. 24/5/2019 (P-3) passed by respondent No.3 whereby request of the petitioner for grant of parole has been denied so also it is prayed that a writ of mandamus be issued directing the respondents to grant emergency parole to the petitioner for a period of two weeks under Sec. 3(1) (a) and (d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 and Rule 4(1) of the Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007.

(2.) The petitioner was convicted and sentenced to undergo rigorous imprisonment for a period of seven years under Ss. 18 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in case FIR No.436 dtd. 3/9/2016 registered at Police Station, Pehowa, District Kurukshetra.

(3.) Learned counsel for the petitioner submits that the mother of the petitioner passed away on 15/5/2019 and the bhog ceremony was fixed for 26/5/2019. The petitioner approached this Court for grant of emergency parole through CWP No.13647 of 2019 which was disposed of on 23/5/2019 with a direction to move an application before the jail authorities. But respondent No.3 rejected the request of the petitioner vide impugned order dtd. 24/5/2019 (P-3). The petitioner has had to approach this Court again through the present petition.