NEELAM KUMARI Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner herein is the wife of life convict Vikas Deep Kanwar who presently is undergoing the sentence in Model Central Jail, Nahan. She has sought the release of her husband from custody on parole to arrange for the funds required by their daughter to pursue her MBBS course in Odessa National Medical University, Ukraine.

(2.) In compliance to the orders passed on 21st August, 2019, instructions dated 22nd August 2019 have now been placed on record. Annexed thereto is the report of the District Magistrate, Una Himachal Pradesh. The District Magistrate has got the inquiry conducted about the act, conduct and behaviour of the accused during the period when he was previously on parole. The Pradhan, Gram Panchayat though has reported that the daughter of the convict is pursuing her study in Ukraine and that during her ensuing visit to native place she may be in need of money while leaving for Ukraine.

(3.) Learned counsel on instructions submits that the family has no source of income to bear the expenditure likely to be incurred upon for the academic sessions 2019-2020 and that the convict who is owner in possession of the land intend to raise loan so that his daughter who is going back on 31st August 2019 to Ukraine is in a position to pursue her further study.