NARENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner-convict Narendra Kumar son of Sita Ram has sent this application for emergent parole by post with the submissions that the marriage of his daughter is to be solemnised on 22nd instant.

(2.) It is submitted that the petitioner made the prayer for emergent parole for a month but the prayer was declined. It is further submitted that the petitioner was earlier released on parole and every time he has surrendered and is serving the sentence maintaining all discipline.

(3.) The learned Public Prosecutor has completed his instructions in this matter and has placed the factual report wherefrom it appears that the petitioner was convicted for the offence under Sec. 395 Penal Code on 31.05.2005 and until 15.12.2010, the petitioner has served the sentence of 11 years, 5 months and 6 days including jail remissions.