UMA SHANKAR TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Pramod Kumar Singh, learned counsel for the petitioners and Shri Manish Kumar, learned counsel for the State of Bihar.

(2.) Both the petitioners were awarded life sentence after having been convicted in a criminal case. They have filed this petition only for consideration of their release on parole from 25th of February, 2019 to 11th of March, 2019 on the ground that the marriage of the daughter of petitioner No. 1 and the sister of petitioner No. 2 is to take place on 2nd of March, 2019.

(3.) The application seeking parole from the State Government is stated to have been moved on 14th of February, 2019. This petition has been filed immediately thereafter for a mandamus directing the State Government to consider the said application keeping in view the provisions of Sec. 31-B of the Prisoners Act, 1900.