Sushma Rani vs State Of Haryana
2024 Latest Caselaw 18898 P&H

Punjab-Haryana High Court

Sushma Rani vs State Of Haryana on 25 October, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                              Neutral Citation No:=2024:PHHC:140469-DB

CRWP-10400 of 2024                                                 (1)




        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                 CRWP-10400-2024
                                 Date of Order: 25.10.2024


Sushma Rani                                            ....Petitioner

            Versus

State of Haryana                                    .....Respondent



CORAM: HON'BLE MR. JUSTICE SUDHIR SINGH
       HON'BLE MR. JUSTICE JASJIT SINGH BEDI


Present:    Mr. Sahil Mehndiratta, Advocate,
            for the petitioner.


SUDHIR SINGH,J. (ORAL)

By way of the present Criminal Writ Petition, the

petitioner seeks issuance of a writ in the nature of mandamus

directing the respondent to release her on parole for a period of

four weeks to perform last rites on account of death of her

mother-Damyanti Devi.

2. The petitioner is a convict and is undergoing life

imprisonment for commission of offence under Sections 302

read with Section 120-B and 201 of IPC vide judgment/order

dated 17/22.07.2024 passed by learned Sessions Judge,

Jhajjar. Presently, the petitioner is confined in District Jail,

Jhajjar. The appeal against the aforesaid judgment/order is

pending before this Court.

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Neutral Citation No:=2024:PHHC:140469-DB

CRWP-10400 of 2024 (2)

3. Learned counsel appearing for the petitioner submits

that the mother of the petitioner expired on 18.10.2024 and

presence of the petitioner is required to perform the last

rites/ceremonies of her late mother, which are scheduled for

30.10.2024, 31.10.2024 and 01.11.2024.

4. On advance service of copy of petition, Mr. Ashok

Chaudhary, Addl. A.G., Haryana, appears and does not dispute

the factum of the death of mother of the petitioner.

5. Keeping in view the fact that the presence of the

petitioner is required to perform the last rites of her mother,

which are stated to be scheduled for 30.10.2024, 31.10.2024

and 01.11.2024, we order that the petitioner will be taken in

police custody from 8.00 A.M. to 8.00 P.M. daily on the aforesaid

dates, to perform the last rites/ceremonies of her mother.

6. The petition stands disposed of.

7. All the pending application(s), if any, shall also stand

disposed of.

(SUDHIR SINGH) JUDGE

(JASJIT SINGH BEDI) JUDGE 25.10.2024 Ajay Prasher

- Whether speaking/reasoned: Yes/No

- Whether reportable: Yes/No

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