KALU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been filed by the convict-petitioner seeking emergent parole u/Rule 10-A of the Rules, 1958 on the ground of marriage of his daughter Kumari Heera Bai to be solemnized on 06.05.2017. The petitioner is convicted u/Sec.302 IPC & sentenced to undergo life imprisonment vide judgment dated 12.08.2015 and that is the subject matter of challenge in D.B. Criminal Appeal No.827/2015 pending before this Court.

(2.) Apart from marriage card, Sarpanch, Gram Panchayat Ghatoli, Panchayat Samiti Khairabad, District Kota has also certified regarding marriage of his daughter to be solemnized on 06.05.2017.

(3.) After the notices of the present petition came to be served, reply has been filed by the respondents along with which the report sent from the office of Superintendent of Police, Kota (Rural) dated 02.05.2017 has been placed on record for perusal as Annex.R/2 indicating that on enquiry it revealed that marriage of the petitioner's daughter Kumari Heera Bai is to be solemnized on 06.05.2017.