- (1.) The petitioner has approached this Court seeking parole, to enable the petitioner to participate in the last rites of his mother, who admittedly, died on 07.03.2017. The rites of the mother of the petitioner have to be performed at Calcutta. The petitioner is incarcerated at the Tihar Jail, in New Delhi.
(2.) We are informed, that out of the three pending cases against the petitioner, namely, ECIR No.14/DZ-11/2016 (registered at New Delhi, on 16.12.2016), RC MA 12016A 0040 (registered at Chennai, on 19.12.2016) and ECIR No.19/2016 (registered at Chennai on 19.12.2016), the petitioner has bail orders, in the former two cases. Insofar as the Case No.ECIR No.19/2016 is concerned, the Principal Sessions Judge, Chennai, by an order dated 08.03.2017, arrived at the conclusion, that the petitioner was in the custody of this case from 03.02.2017 till date, since his remand was not extended after 02.02.2017, as such, the petition for grant of bail filed by the petitioner was not maintainable, before the Principal Sessions Judge, Chennai.
(3.) To obtain formal orders in ECIR No.19/2016, we are informed, that the petitioner has been sent from Tihar Jail, New Delhi, to Chennai, by train on 08.03.2017, and is likely to reach Chennai, on 10.03.2017, sometime in the morning.;