KISHAN LAL Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned counsel for the respondents and also perused the material available on record.

(2.) The petitioner is undergoing the sentence of imprisonment in pursuance of the judgment of this Court dated 30.9.97. This petition has come up before us with the prayer for the release of petitioner on parole on the ground that his mother is in critical condition and is admitted in the hospital. The another of petitioner is also admitted in the SMS hospital, Jaipur and is under going the treatment. As per the provisions of the Rule 10A. (i) of the Rajasthan Prisoners Release on Parole Rules, 1958 it is apparent that in emergent cases, like the present one, involving humanitarian considerations if the case falls within the ambit of. (1) critical condition on account of illness of any close relations i.e. father, mother, wife, husband, children, brother or unmarried sister; (2) death of any such close relations and (3) serious damage to life or property or money natural calamity; (4) marriage of the prisoner etc. the case of prisioner be considered for release on etc.

(3.) Having regard to the contentions of learned counsel for the petitioner and in the facts and circumstances of the case, we are of the view that it is a fit case for the release of petitioner a parole for a period of four weeks.