DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) The criminal writ petition has been filed under Articles 226/227 of the Constitution of India for release of the petitioner on emergency parole to enable him to look after his ailing wife and new born daughter.

(3.) The petitioner is undergoing life imprisonment at District Jail, Rohtak after his conviction in a case under Section 302 read with Section 34 Indian Penal Code. The wife of the petitioner gave birth to a daughter and his wife after delivery has been suffering from pain and cervical spondylitis and has also low back pain. She is unable to walk, which is similar to paralysis. On the last date of hearing, learned counsel for the petitioner had produced medical certificates in respect of his wife from the Pt. B.D. Sharma PGIMS, Rohtak, whereby complete rest for three weeks has been advised to his wife.