- (1.) Petitioner Raja a convict in a case under Section 392 of the Indian Penal Code has filed the instant criminal writ petition seeking release on parole for three weeks to perform barsi (first death anniversary) of his father Nafe Singh.
(2.) Reply on behalf of respondents, filed by counsel for State of Haryana today in Court, is taken on record, subject to all just exceptions. I have heard learned counsel for the parties and perused the case file. Pursuant to order of the preceding date, the petitioner has not stated the date, on which barsi of his father is to be observed. However, counsel for the petitioner refers to Annexure P-2 a certificate given by Residents' Welfare Association to the effect that barsi of the petitioner's father is to be observed on 04.10.2011.
(3.) Learned counsel for State of Haryana opposes the prayer for parole on the ground that parole on the ground of observing barsi of convict's father is not provided for in the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (in short the Act) and the rules framed thereunder.;