TOTA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of the present writ petition, petitionerTota Ram has invoked the extra ordinary writ jurisdiction of this Court, under Article 226 of the Constitution of India, seeking the following substantive reliefs, amongst others:

(2.) As per the case set up by the petitioner, he has been convicted and sentenced by the Court of learned Additional Sessions Judge-I, Mandi, District Mandi, H.P., vide judgment, dtd. 13/12/2023, for the commission of offences, punishable under Ss. 376 (2) (j), 376 (2) (l) and 376 (2) (n) IPC and has been sentenced, as follows:

(3.) By way of application, dtd. 28/8/2024 (Annexure P-1), the petitioner approached the respondents for availing the benefit of parole, as per the provisions of Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 (hereinafter referred to as 'the Act'), seeking parole for 28 days, in order to meet his family members.