UDAI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The convict petitioner has filed the instant writ petition with a prayer to release him on emergent parole for a period of 15 days on the ground that his sister Sushri Kesar is to be married on 1/6/2022. The application filed by the petitioner in this regard, has been rejected by the Superintendent, Central Jail, Udaipur vide recommendation dtd. 12/4/2022.

(2.) Mr. Anil Joshi, learned GA-cum-AAG has submitted the factual report as per which, the petitioner is the eldest son of Shri Rama Rebari. His sister Sushri Kesar is to be married on 1/6/2022. The petitioner's mother is a disabled woman and the father is aged about 61 years.

(3.) In this view of the matter, we are of the opinion that the petitioner deserves indulgence of emergent parole for a period of 15 days.