Punjab-Haryana High Court
Manish vs State Of Haryana And Others on 10 April, 2024
Neutral Citation No:=2024:PHHC:049447
266 2024:PHHC:049447
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-2999-2024
Date of Decision:10.04.2024
Manish ...Petitioner
vs.
State of Haryana and others ...Respondents
Coram : Hon'ble Mr. Justice N.S.Shekhawat
Present : Mr. Harlove Singh Rajput, Advocate
for the petitioner.
Ms. Sheenu Sura, DAG, Haryana.
***
N.S.Shekhawat J. (Oral)
1. The petitioner has filed the present petition under Article
226/227 of the Constitution of India before this Court with a prayer to direct
the respondent No.2 to extend the temporary release of the petitioner on
parole for a further period of 3 weeks, as he was granted forlough till
04.04.2024.
2. The present case was taken up this Court on 04.04.2024 and
notice was issued to the respondents for 09.04.2024. In the meantime, the
petitioner had surrendered before the jail authorities on 04.04.2024.
3. Learned counsel for the petitioner contends that one FIR No.
9/2010 was ordered to be registered against the petitioner at Police Station
Chhachhrauli, District Yamuna Nagar and vide the judgment dated
10.02.2014, the petitioner was convicted by the Court of Additional Sessions
Judge, Jagadhari. The petitioner filed an appeal i.e.CRA-D-528-DB-2014
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before this Court and the said appeal was dismissed by this Court on
10.11.2017. The petitioner had applied for four weeks emergency release and
the same was allowed by respondent No.2 vide the warrant of release dated
29.02.2024 for a period of four weeks and the said period was set to expire on
04.04.2024. On 04.04.2024, the petitioner had surrendered as his temporary
release had come to an end. Learned counsel further contends that the
marriage of daughter and son of the sister of the petitioner is scheduled to be
held at Shagun Garden, Near Bapoli Petrol Pump, Panipat Road, Panipat. In
fact, the husband of the sister of the petitioner had also expired in the year
2017 and the petitioner, being the real brother, has to make all arrangements
including the finances, for the said marriage. He further contends that even
the petitioner has to attend various ceremonies in the marriage, being the
maternal uncle of Amit and Renu. Thus, the petitioner may be ordered to be
released on parole for a period of four weeks.
4. On the other hand learned State counsel submits that the facts
have been verified and it has been found that the marriage of Amit and Renu
i.e. son and daughter respectively of Smt. Rajesh Devi widow of Sh. Sethpal
is scheduled to be held on 18.04.2024 at Shagun Garden, Near Bapoli Petrol
Pump, Panipat Road, Panipat. He also submitted that the petitioner is the real
brother of the Ms.Rajesh Devi.
5. I have heard the learned counsel for the parties and perused the
record.
6. As per the provisions of the Haryana Good Conduct Prisons
(Temporary Release) Act 2012, the petitioner is entitled to avail regular
parole for 70 days and that too in 02 parts. As per learned counsel for the
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petitioner, the petitioner has not availed any parole in this year. He had
recently availed the benefit of forlough and surrendered at jail on 04.04.2024
without any complaint. Even otherwise, there is no allegations that the
petitioner had not maintained good conduct in the jail. Section 3 of the Act
provides for temporary release of convicted prisoners on parole and the same
has been reproduced below:-
3. Temporary release of convicted prisoner on regular parole on certain
conditions-
(1) The Competent Authority shall grant regular parole to a
convicted prisoner subject to such conditions and procedure as
specified under Sections 11 and 12.
(2) The period for which a convicted prisoner may be released
under this Section shall be ten weeks in a calendar year
cumulatively and the convicted prisoner may avail it in two
parts;
Provided that in case of delivery of a female convicted prisoner,
the period of release under this section shall be six months,
beginning from one month prior to the expected date of delivery
as certified by the Medical Officer of the jail.
(3) Convicted prisoner who has not completed one year of
sentence after conviction shall not be eligible for regular parole.
Provided that the restriction shall not be imposed on old aged
convicted prisoner of seventy years or above in case of male and
sixty five years or above in case of female.
(4) The report of the Deputy Commissioner of Police or the
Superintendent of Police, as the case may be and
recommendations by the District Magistrate shall be submitted
to the competent authority within time limit as specified under
this Act, for temporary release of a convicted prisoner on
regular parole.
(5) The period of release under this Section shall not count
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towards the actual sentence of a prisoner. No ordinary
remission shall be granted for this period.
7. The petitioner has prayed for grant of parole on the ground that
the marriage of Amit and Renu, nephew and niece respectively of the
petitioner is scheduled to be held on 18.04.2024. Even otherwise, in the past
also he had availed parole and had surrendered before the jail authorities
without any complaints. Even the State counsel has verified the fact that the
marriage of Amit and Renu is fixed on 18.04.2024 and the petitioner is real
brother of the Smt. Rajesh Devi. Thus, the prayer is accepted and the
petitioner is ordered to be released on parole for a period of 14 days, subject
to his furnishing personal surety bonds in the sum of Rs. 1,00,000/-, to the
satisfaction of the Superintendent of Prisons concerned, where, he is lodged.
The petitioner/convict shall be entitled to step out of the prison at 10:00 AM
on 12.04.2024 and shall surrender at jail gate at 05:00 PM on 26.04.2024. In
case, the petitioner does not surrender on time, he shall be immediately
arrested by the SHO, having the jurisdiction over the area and shall be
produced before the concerned Area Magistrate, for committing him to
prison.
(N.S.SHEKHAWAT)
10.04.2024 JUDGE
hitesh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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