Aman vs State Of Haryana And Others
2026 Latest Caselaw 3291 P&H

Punjab-Haryana High Court

Aman vs State Of Haryana And Others on 13 April, 2026

CRWP-3768-2026                    1

201
             IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

                                                      CRWP-3768-2026
                                                      Date of decision: 13.04.2026

AMAN
                                                                            ....Petitioner
                                 Versus

STATE OF HARYANA AND OTHERS

                                                                          ...Respondents
CORAM: HON'BLE MR. JUSTICE ROHIT KAPOOR
         HON'BLE MRS. JUSTICE RAMESH KUMARI
                                *****
Present: Mr. Ashish Kumar, Advocate
         for the petitioner.

             Ms. Ruchi Shekhri, Addl. A.G., Haryana.

                                         *****
ROHIT KAPOOR, J. (Oral)

1. Present petition has been filed under Article 226 of the Constitution

of India read with Section 528 of the BNSS, 2023 seeking directions to the

respondents to grant two weeks' parole to the petitioner to perform/attend the

Pilia (Kua Poojan) ceremony of his real sister, who has given birth to a baby boy

on 09.01.2026.

2. Learned counsel for the petitioner contends that he is the only

maternal uncle, and his presence is necessary for performing the rituals at the

ceremony.

3. Prayer made in the petition is opposed by the learned State counsel

on the ground that the petitioner falls within the definition of a hardcore prisoner

under Section 2(1)(g)(i)(2) of the Haryana Good Conduct Prisoners (Temporary

Release) Act, 2022, and in view of the statutory bar contained under Section 6(2)

of the said Act, the relief sought cannot be granted.

4. We have heard learned counsels for the parties and gone through the

material available on record.

5. Keeping in view the peculiar facts and circumstances involved and

that the factum of the ceremony has been verified and is not disputed, we deem

it appropriate to grant the relief of interim bail to the petitioner for a period of

one week from today, subject to the following conditions:-

i. The petitioner shall furnish personal bond for the sum of

Rs.25,000/- and a surety of a like amount to the satisfaction

of concerned CJM/Duty Magistrate;

ii. The petitioner shall not leave the City/District/Country

without prior permission of this Court;

iii. The SHO concerned shall be informed of the address where

the petitioner would be residing;

iv. The petitioner shall provide his mobile number to the

concerned SHO and keep the same switched on at all points

of time and shall intimate about any change therein;

v. The petitioner shall surrender his passport (if any); and

vi. The petitioner shall surrender immediately on the expiry of

the period of one week, i.e. on 20.04.2026 by 5:00 PM,

before District Jail Authorities, Rohtak.

                                                         (ROHIT KAPOOR)
                                                            JUDGE


                                                      (RAMESH KUMARI)
APRIL 13, 2026                                            JUDGE
mohit goyal
       Whether speaking/reasoned              :          Yes / No
       Whether reportable                     :          Yes / No