HANUMAN RAM Vs. STATE

JUDGEMENT

(1.) The present parole petition has been filed by the convict petitioner Hanuman Ram through his wife seeking 15 days emergent parole on the ground that his son Jai Narain is in a critical condition and presently admitted in Bone and Joint Hospital, Jodhpur. It is further submitted that there is no other male member in his family to look after his son. In the alternative, counsel for the petitioner submits that an application for emergent parole is also pending before the respondent No.2, Director General of Jail, Jaipur, therefore the respondent No.2 may be directed to decide the said application for emergent parole of the convict expeditiously.

(2.) Learned Public Prosecutor does not opposed the prayer for expeditious disposal of parole application.

(3.) I have considered the arguments advanced before me and gone through the material on record.