PRAKASH Vs. STATE

JUDGEMENT

(1.) Instant petition has been filed seeking emergent parole under Rule 10-A of the Rajasthan Prisoners Release On Parole Rules, 1958 on the premise that the marriage of daughter of the petitioner is going to solemnized on 22/04/2010.

(2.) Petitioner is serving 10 years' RI in Central Jail, Kota on being convicted by learned Addl. Sess. Judge Ramganj Mandi (Kota) vide judgment dt. 10/09/2008 in Sess. Case No. 6/2005 for offences Under Sections 8/15 of NDPS Act -against which he preferred SB Cr. Appeal pending before the High Court. As alleged in the petition, application was submitted through Superintendent of Jail, Kota to the Inspecter General of Prisons, seeking emergent parole on the ground of marriage of his daughter being solemnized on 22/04/2010. But when respondents failed to pass order of his release on parole as sought for in his application, he has rushed to this Court by way of instant petition.

(3.) Notices were issued to the respondents on 30/03/2010. Public Prosecutor has submitted report of Superintendent of police, Jhalawar dt. 12/03/2010 wherein this fact has been verified that marriage of accused-petitioner's daughter is going to be solemnized on 22/04/2010.