- (1.) Heard learned counsel for the petitioner and learned Additional Government Advocate.
(2.) These proceedings under Article 226 of the Constitution of India have been instituted by the petitioner, who is a life convict, impeaching an order dated 13.2.2018 passed by the State Government whereby the application moved by the petitioner for releasing him on parole to participate in his daughter's marriage, which is scheduled on 19.2.2018, has been rejected.
(3.) The petitioner is presently serving the sentence at Central Jail, Fatehgarh, District Farrukhabad. He was convicted for life imprisonment vide judgment and order passed by the learned Additional District and Sessions Judge on 18.12.2004 in Session Trial No.228 of 2001 under Sections, 148, 149, 302, 307 IPC, P.S. Makhi, District Unnao. The appeal preferred by the petitioner against his conviction is said to be pending before this Court.;